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State of Assam - Section

Section 32 in Assam Forest Regulation, 1891

32. Reserved trees in unsettled tracts.

- The State Government may, by notification in the official Gazette-
(a)declare that any trees or any specified class of tress standing on any land at the disposal of the Government shall, from a date to be fixed by such notification, be reserved trees ;
(b)vary or cancel any such notification.