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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(19) in The West Bengal Private Forests Act, 1948.

(19)"vested forest" means a forest of which the control has been vested in a Regional Forest-officer by a notification under sub-section (2) of section 6 or under section 7 or under sections 11 and includes any forest deemed to be, or managed as, a vested forest under this Act;