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[Cites 0, Cited by 0] [Section 55B] [Entire Act]

State of Odisha - Subsection

Section 55B(2) in The Orissa Forest Act, 1972

(2)The Divisional Forest Officer concerned may cause any such sandal tree or trees occurring in such lands to be cut or uprooted and sold and in the event of such sale proceeds thereof shall be paid to the person referred to in Sub-section (1) after deducting the expenses incurred for felling and selling the tree and such payment shall be deemed to have been made towards the full satisfaction of compensation for that tree.