Section 22 in The Orissa Forest Produce (Control of Trade) Act, 1981
22. Orissa Forest Act, 1972 and other Laws not to apply to Specific Forest Produce for Purposes covered under the Act.
(1)Nothing contained in the Orissa Forest Act, 14 of 1972 shall apply to specified forest produce in respect of matters for which provisions are made under this Act.(2)Nothing contained in any other law, rule, order or any other thing having a force of law in any region of the State shall apply to the specified forest produce in respect of matters for which provisions are made under this Act.
