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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2) in Saurashtra Felling of Trees (Infliction of Punishment) Act, 1951

(2)[ It shall be lawful for the Collector to delegate his power to hear appeal under sub-section (1) to the Assistant Collector or any Deputy Collector subordinate to him] [This sub-section was added, by Saurashtra 27 of 1954.].