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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(2) in The Indian Forest Act, 1927

(2)"forest officer" means any person whom the State Government or any officer empowered by the State Government in this behalf, may appoint to carry out all or any of the purposes of this Act or to do any thing required by this Act or any rule made thereunder to be done by a forest officer;