Section 32 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
32. Limitation of applicability of Indian Forest Act, 1927 and any other law or order.
(1)Nothing contained in the Indian Forest Act, 1927 (XVI of 1927) shall apply to specified forest produce in respect of matters for which provisions are contained in this Act.(2)Nothing contained in any other thing having force of law in any region of the State shall apply to the specified forests produce in respect of matters for which provisions have been made in this Act.
