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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(4) in The Bihar Private Forest Act, 1947

(4)The officer appointed under clause (c) of sub-section (3) shall ordinarily be a person not holding any forest office except that Forest Settlement Officer and shall, in the prescribed manner, give an opportunity to the landlord to be heard in the inquiry referred to in that clause.