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State of Maharashtra - Section

Section 2 in The Indian Forest (Control over Forests and lands (Not belonging to Government) (Bombay Area) Rules, 1950

2. [ Notices under section 35(3). [Inserted by G.N. of 12.8.1955.]

- The Conservators of Forests shall be the officers authorised to issue notices under sub-section (3) of section 35 in respect of forests situated within their respective Circles. Such notice shall be in Form 1. The notice shall be served on the owner as laid down in sub-section (5) of section 35 [* * *].