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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(2) in The Orissa Forest Act, 1972

(2)When a person is convicted of an offence under Clause (c) of Sub-section (1) the Court shall order eviction of the offender from the forest land or tire land in relation to which the offence has been committed and on such order being made all sheds or structures on such land shall be demolished and if the Court so orders the crop, if any, standing on the land shall be seized and confiscated to the State Government.