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[Cites 0, Cited by 0] [Section 27(6)] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(6)(a) in The Orissa Forest Act, 1972

(a)any act done by permission in writing of the Divisional Forest Officer or any officer authorised by him in that behalf or under any rule made by State Government; or