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[Cites 0, Cited by 0] [Section 36C] [Entire Act]

State of Assam - Subsection

Section 36C(1) in Assam Forest Regulation, 1891

(1)In any case under this Chapter in which the State Government considers that in lieu of placing the forest or land under the control and management of a Forest Officer the same should be acquired for public purposes, the State Government may proceed to acquire it in the manner provided by the Land Acquisition Act, 1894.