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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(1) in Assam Forest Regulation, 1891

(1)Notwithstanding any thing herein contained no right contained under Section 13 shall be alienated by way of grant, sale, lease, mortgage or otherwise without the previous sanction of the State Government :Provided that, when any such right is continued for the beneficial enjoyment of any land or building, it may be sold or otherwise alienated with such land or building without such sanction.