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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(5)(b) in The Orissa Government Land Settlement Rules, 1983

(b)the Divisional Forest Officer shall arrange for disposal of the trees by auction to the village community in the presence of the Tahasildar or his representative not below the rank of a Revenue Supervisor which shall not be less than the royalty at the rates approved by the Forest Department. Only very small growth which is not saleable or which is not worth selling may be settled with any person at four times the rate of royalty prescribed by the Forest Department;