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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(2)(h) in Telangana Forest Act, 1967

(h)[ prohibit absolutely or regulate, subject to such conditions in the entire State of [Telangana] [Substituted by Act No.35 of 1997.] or within such local limits as may be specified, the establishment of pits or machinery for sawing, converting, cutting, burning, concealing or marking of timber, the altering or effacing of any marks on the same, of the possession or carrying of hammers or other implements used for marking timber;]