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State of Telangana - Section

Section 60 in Telangana Forest Act, 1967

60. Presumption that timber or forest produce belongs to the Central or State Government.

- Where, in any proceedings taken under this Act, or in consequence of anything done under this Act a question arises as to whether any forest produce is the property of the Central or State Government, such produce shall be presumed to be the property of the Central or State Government as the case may be, until the contrary is proved.