Legal Document View

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

State of Odisha - Subsection

Section 21(1)(b) in The Orissa Forest Contract Rules, 1966

(b)when the forest contractor begins his operations under the contract, he shall be allowed to carry out cutting operations in section Nos. 1 and 2 only. As soon as he begins cutting operations, in section No. 3 he shall be deemed to have surrendered, all his rights to standing trees in No. 1, When he begins cutting operation in section No. 4 he shall be deemed to have surrendered all his rights on the standing trees in section No. 2 and so on, throughout the contract area.