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

State of Odisha - Subsection

Section 8(2) in The Orissa Preservation of Private Forests Act, 1947

(2)Any sanction or permission given, or any notification issued, and anything done under the said Ordinance and in force immediately before the commencement of this Act shall continue in force and be deemed to be given, issued and done under the corresponding provisions of this Act.