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State of Telangana - Section

Section 55 in Telangana Forest Act, 1967

55. Punishment of wrongful seizure or arrest.

- Any forest officer or police officer who vexatiously or frivolously seizes any property on pretence of seizing property liable to confiscation under this Act, or who vexatiously or frivolously arrests any person, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.