Revenue Department Notification No. C/F-1006/58-1686 dated 1.6.58. - In exercise of the powers conferred by sub-section (1) of Section 72 of the Indian Forest Act, 1927 (Act XVI of 1927) the Governor of Bihar is pleased to invest the Divisional Forest Officers with powers under clause (a), (b) and (d) of sub-section (1) of Section 72 of the said Act within the local limits of their respective jurisdictions.
