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State of Bihar - Section

Section 69A in Management and Working of the Forests

69A. Bihar Rules for Licenses for the Hunting of Elephants, 1937.

- (Revenue Department Notification Nos. 2717-R., dated the 24th March, 1938, 913-IIIF-29-R., dated the 20th February 1937, 1716-IIIF-20-R., dated the 8th April, 1937 and 3142-IIIF-94-R., dated the 12th April, 1938). - (1) In exercise of the powers conferred by Section 1 of the Elephants' Preservation Act, 1879 (Act VI of 1879), the Governor of Bihar is pleased to extend the said Act to the districts of Singhbum, Manbhum, Palamau and Ranchi.
(2)In exercise of the powers conferred by Section 6 of the Elephants' Preservation Act, 1879 (Act VI of 1879), the Governor of Bihar is pleased to make the following Rules:-