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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Bombay Presidency - Subsection

Section 92(1) in The Bombay Forest Rules, 1942

(1)No person shall obstruct any purchaser, lessee or other transferee of the trees mentioned in rule 91, in cutting, lopping, injuring, appropriating or removing such trees when the cutting, lopping, injuring or removing of such trees is done by the purchaser, lessee or transferee or any person acting on his behalf with the previous permission of the Collector or the Conservator of Forests.