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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2) in The Indian Forest Act, 1927

(2)Nothing in this section shall be deemed to prohibit-
(a)any act done by permission in writing of the forest officer, or under any rule made by the State Government; or
(b)the exercise of any right continued under clause (c) of sub-section (2) of Section 15, or created by grant or contract in writing made by or on behalf of the Government under Section 23.