Section 62(1)(a) in The United Provinces Private Forests Act, 1948

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State of Uttar Pradesh - Subsection

Section 62(1)(a) in The United Provinces Private Forests Act, 1948

(a)to accept from any person against whom a reasonable suspicion exists that he has committed any forest offence, other than an offence specified in Section 59 or Section 60, a sum of money by way of compensation for the offence which such person is suspected to have been committed, and

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State of Uttar Pradesh - Subsection

Section 62(1)(a) in The United Provinces Private Forests Act, 1948