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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(3) in Garo Hills District (Forest) Act, 1958

(3)"Council Forest Officer" means any person appointed as such by name or as holding an office by or under the orders of the District Council and shall include Forest Guards, Assistant Foresters, Foresters, Forest Rangers, Chief Forest Officer and any other person appointed to discharge the duties and functions of a Council Forest Officer under this Act, or any rules thereunder ;