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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Mizoram - Subsection

Section 6(4) in The Mizo District (Forest) Act, 1955

(4)No forest produce shall be extracted for any purpose from any of the Council Reserved Forests except on payment of royalty and with the written permission of the Executive Committee or any other officer empowered in this behalf.