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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in Indian Forest Act, 1927

(2)Such timber may be collected by any Forest Officer or other person entitled to collect the same by virtue of any rule made under section 51, and may (3) The [State Government] [[Substituted by A.O.1950, for "Provincial Government" and "Crown" ,respectively.]] may, by notification in the Official Gazette, exempt any class of timber from the provisions of this section.