(7)After having sanctioned the management plan, the Competent Authority shall send a copy of the sanctioned plan along with sanction order to the concerned Bhumiswami, Gram Panchayat or Gram Sabha as the case may be [x x x] [Omitted by Notification No. 25-15-2005-X-2, dated 18-1-2006.], A copy of the sanction order along with a copy of the sanctioned management plan shall also be endorsed to the concerned Sub-Divisional Officer (Revenue) for intimation and for the purpose of entry into the land record under sub-section (2) of Section 114-A of the Code, as provided under Section 4 of the Act.
