Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Odisha - Subsection

Section 81(3) in The Orissa Forest Act, 1972

(3)No report, working plan or register as aforesaid or any entry therein shall be questioned in any Court of law; provided that the State Government have duly certified that such report, working plan or register had been prepared under the authority of the said Ruler before the date or merger and has been under the authority of the State Government continued to be recognised, maintained or acted upon thereafter.