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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(4) in The Bihar Private Forest Act, 1947

(4)The claimant shall not cut, collect or remove any timber or other forest-produce except in such manner and at such times and in such parts of the said forest as may be specified in rules or in instructions issued by the Forest Officer.