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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Himachal Pradesh - Subsection

Section 61(c) in Himachal Pradesh Private Forests Act, 1954

(c)alters, moves, destroys or defaces any boundary mark of any Controlled Forest, shall be punishable with imprisonment for a term which may extend to six months or with fine, which may extend to five hundred rupees or with both.