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[Cites 0, Cited by 0] [Section 55B] [Entire Act]

State of Odisha - Subsection

Section 55B(1) in The Orissa Forest Act, 1972

(1)Any person, who by terms of his title to the land, grants or by judicial decision or otherwise, was prior to the commencement of the Orissa Forest (Amendment) Act, 1990, legally entitled to the sandal trees in his lands, shall not fell or sell any such sandal trees.