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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(b) in Protected Forest Rules

(b)such of the Forest Officers mentioned in clause III in column 1 of that table as may be specially authorised in this behalf by the Chief Conservators of Forests, to accept money by way of compensation for offences and to release property seized as liable to confiscation.