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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

Bombay Presidency - Subsection

Section 94(1)(a) in The Bombay Forest Rules, 1942

(a)cut or remove reserved trees without paying the royalty prescribed by the State Government or value thereof and without obtaining a receipt for such payment passed by a Forest Officer empowered by the Conservator of Forests in this behalf, or