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State of Tamilnadu - Section

Section 52 in Tamil Nadu Forest Act, 1882

52. Punishment for wrongful seizure or arrest.

- Any Forest Officer or Police Officer who vexatiously and unnecessarily seizes any property on pretence of seizing property liable to confiscation , under this Act, or who vexatiously and unnecessarily arrests any person, shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.