Section 6(f) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(f)clears or breaks up any land [or erects a fence, enclosure or any structure] [Substituted by Act XL of 1962 for 'or erects a fence or enclosure'.] for cultivation [or cultivates or attempts to cultivate any land in any other manner in any demarcated forest or for any other purpose] [Substituted by Act XXIV of 1997, Section 3, for 'any other purpose'.];
