Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 66 in Himachal Pradesh Private Forests Act, 1954

66. Application of Cattle Trespass Act, 1871.

- Cattle trespassing in any portion of a Controlled Forest shall be deemed to be causing damage to public plantation within the meaning of section 11 of the Cattle Trespass Act, 1871, and any such cattle may be seized and impounded by any Forest Officer.