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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Bihar - Subsection

Section 77(2)(q) in The Bihar Private Forest Act, 1947

(q)any matter which is by this Act expressly required or authorised to be prescribed or to be provided for by rules; and (r) any other matter for which there is no provision or no sufficient provision in this Act and for which provision is in the opinion of the [State] [Substituted by A.L.O.] Government necessary for giving effect to the purposes of this Act.