Section 3(2) in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
(2)When a piece of land comes within the definition of "forest" as given in the Orissa Preservation of Private Forests Act, 1947 (Orissa Act VII-of 1947) and also within the definition of 'communal land' or 'forest land' as given in this Act, the previous sanction given by the appropriate authority under Clause (a) of Sub-section (1) of Section 3 of the Act shall be deemed to be the previous sanction as required by Sub-section (1).
