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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1) in Andhra Pradesh Preservation of Private Forest Rules, 1978

(1)Where permission is granted, the cutting and transportation and sale of specified trees shall be done by the Divisional Forest Officer departmentally in such manner as may be specified in an order by the State Government.