Section 85A — Saving for rights of Central Government.
The Indian Forest Act, 1927
1 [85A. Saving for rights of Central Government.-- Nothing in this Act shall authorise a Government of any State to make any order or do anything in relation to any property not vested in that State or otherwise prejudice any rights of the Central Government or the Government of any other State without the consent of the Government concerned.]Open in Lexace · Ask the AI about this section
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