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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(3)(i) in Andhra Pradesh Forest Act, 1967

(i)"magistrate" means a magistrate of the first class or second class having jurisdiction and includes a magistrate of the third class specially empowered by the Government in this behalf to try forest offences;