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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 67 in Indian Forest Act, 1927

67. Power to try offences summarily.

- The District Magistrate or any Magistrate of the first class specially empowered in this behalf by the [State Government] [[Substituted by A.O.1950,for "Provincial Government".]] may try summarily, under the [Code of Criminal Procedure, 1898 (5 of 1898)] [[Now see the Code of Criminal Procedure, 1973 (2 of