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State of Bihar - Section

Section 32 in The Bihar Private Forest Act, 1947

32. Restriction on acquisition of rights in or over private protected forests.

- No right of any description shall be acquired in or over a private protected forest except by succession or under a grant or contract in writing made by or on behalf of the [State] [Substituted by A.L.O.] Government of some person in whom such right was vested when the notification under Section 30 was issued.