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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(1)(a) in Tamil Nadu Forest Act, 1882

(a)for a first offence, the term of such imprisonment shall not be less than [two year] [Substituted for the words 'one year' by the Tamil Nadu Forest (Amendment) Act, 1972 (Tamil Nadu Act 44 of 1992).] and such fine shall not be less than [seven thousand and five hundred rupees] [Substituted for the words 'three thousand rupees' by the Tamil Nadu Forest (Amendment) Act, 1972 (Tamil Nadu Act 44 of 1992).];