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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(3) in The Orissa Forest Act, 1972

(3)Whenever any reserved forest or any portion thereof ceases to be a reserved forest by virtue of a notification issued under Sub-section (1) the State Government shall, as far as practicable, constitute other lands equal in area to the reserved forest so notified, to be a reserved forest in accordance with the provision of this Chapter.Chapter-III Of Village Forests