Section 7(8)(c) in The Orissa Timber and Other Forest Produce Transit Rules, 1980

[Cites 0, Cited by 0] [Section 7(8)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(8)(c) in The Orissa Timber and Other Forest Produce Transit Rules, 1980

(c)On receipt of copy of such application from the Divisional Forest Officer, the Tahasildar shall examine the matter with reference to the records and intimate to the D.F.O. within a period of fifteen days of such receipt authorising an officer not below the rank of Revenue Supervisor, if the Tahasildar himself cannot participate in the joint verification, to attend the joint verification.

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State of Odisha - Subsection

Section 7(8)(c) in The Orissa Timber and Other Forest Produce Transit Rules, 1980