Section 67(1)(iii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(1)(iii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(iii)cuts down any village trees in contravention of the provisions of this Act or any law or anything having the force of law in the Santhal Parganas including any custom entered in the record-of-rights or otherwise uses, or prevents the use of, village forest in contravention of the provisions of this Act or any law or anything having the force of law in the Santhal parganas,

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State of Bihar - Subsection

Section 67(1)(iii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949