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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Bombay Presidency - Subsection

Section 66(i) in The Bombay Forest Rules, 1942

(i)of any forest-produce which is being removed for private consumption by any person in exercise of a privilege granted in this behalf by the State Government, or of a right recognized under, the Act. within the limits of a village as defined in the Bombay Land Revenue Code, 1879, in which it is produced,