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State of Andhra Pradesh - Section

Section 26 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977

26. Transfer of the contract to a third party with the approval of the Divisional Forest Officer.

- The Forest contractor cannot transfer his contract by sale or otherwise to any other party, unless approved by the Divisional Forest Officer under such terms as he may impose on the basis of administrative policy of the Government from time to time.