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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1)(d) in The Orissa Forest Act, 1972

(d)lands, if any, to be included in the proposed forest, which the Forest Settlement Officer has under Section 11 elected to acquire under the Land Acquisition Act, 1894 (1 of 1894) have become vested in the State Government under Section 16 of that Act,