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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Bengal Presidency - Subsection

Section 4(2)(c) in The Bengal Public Parks Act, 1904

(c)prohibit the doing of all or any of the following things, by persons other than employees of the park, that is to say, plucking or gathering anything growing in the park, breaking trees, branches or plants, cutting names or marks on trees, disfiguring buildings, furniture or monuments, removing or disfiguring labels or marks attached to trees or plants;