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Statement of Objects and Reasons - Maharashtra Act No. XXVI of 1957. - Under sub-section (2) of section 85 of the Indian Forest Act, 1927 in its application to the pre-Reorganisation State of Bombay, excluding the transferred territories, an officer below the rank of a Divisional Forest Officer could not be authorised by the State Government to decide certain questions. It was however, considered necessary that the Sub-Divisional Forest Officer should also be authorised to decide such questions. The Act makes necessary provision.
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