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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(1) in Telangana Forest Act, 1967

(1)Where there is reason to believe that a forest offence has been committed in respect of any timber or forest produce, such timber, or forest produce, together with all tools, ropes, chains, boats, vehicles and cattle used in committing any such offence may be seized by any forest officer or police officer.