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State of West Bengal - Section

Section 19 in The West Bengal Private Forests Act, 1948.

19. Control and demarcation of vested forest.

- When a notification has been published in respect of any forest under sub-section (2) of section 6 or under section 7 or under section 11, the control of such forest shall be vested in the Regional Forest-officer, who shall forthwith proceed to demarcate it.