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

State of Odisha - Subsection

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

(d)on receipt of intimation under Clause (a) of Sub-rule (5), the Divisional Forest Officer may raise objection to settlement of such land. In all such cases the area objected to shall not be settled without the orders of the Collector after due consideration of the objection of the Divisional Forest Officer, provided that the grant of lease does not contravene the provisions of Clause (i) of Section 2 of the Forest (Conservation) Act, 1980 and that the proposed lease of land if inside a village boundary is not recorded as forest or otherwise covered by forests.