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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(4) in The Orissa Forest Act, 1972

(4)Lands at the disposal of Government to which the provisions contained in Chapter III of the Madras Forest Act, 1882 (Madras Act 5 of 1882) were applicable immediately prior to the coming into force of this Act shall be deemed to be "protected forest" under this Act.