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[Cites 0, Cited by 0] [Section 28B(1)] [Section 28B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28B(1)(a) in Andhra Pradesh Forest Act, 1967

(a)No owner of any forest shall, without the previous sanction of the District Collector sell, mortgage, lease or otherwise alienate the whole or any portion of the forest or the forest produce.