Section 2(7) in The West Bengal Private Forests Act, 1948.
(7)"Forest-officer" means any person whom the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any officer empowered by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in this behalf, may appoint to carry out all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder to be done by a Forest-officer;
