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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(3) in The Indian Forest Act, 1927

(3)Whenever fire is caused wilfully or by gross negligence in a reserved forest, the State Government may (notwithstanding that any penalty has been inflicted under this section) direct that in such forest or any portion thereof the exercise of all rights of pasture or to forest-produce shall be suspended for such period as it thinks fit.