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State of Karnataka - Section

Section 60 in Karnataka Forest Act, 1963

60. Application of Cattle Trespass Act, 1871.

- Cattle trespassing in a reserved forest or village forest, or in a portion of a district forest which has been lawfully closed to grazing under the provisions of section 33, shall be deemed to be cattle doing damage to a public plantation within the meaning of section 11 of the Cattle Trespass Act, 1871, and may be seized and impounded as such by any Forest Officer or Police Officer.