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[Cites 0, Cited by 1] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(d) in Andhra Pradesh Forest Act, 1967

(d)alters, moves, destroys or defaces any boundary mark of any forest or any land to which any provisions of this Act apply. shall be punishable with imprisonment for a term which may extended to two years or with fine which may extend to one thousand rupees or with both.