Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(3) in The Orissa Forest Rest House Occupation Rules, 1983 (3)Competent authority means the Divisional Forest Officer in respect of Rest Houses and in respect of his jurisdictions to grant or sanction the reservation of Forest Rest Houses.
