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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(1) in Telangana Forest Act, 1967

(1)The Government may make rules to regulate the following matters, namely:-
(a)the salving, collection and disposal of all timber referred to in this chapter;
(b)the use and registration of boats used in salving and collecting timber;
(c)the costs to be paid for salving, collecting, moving, storing or disposing of such timber;
(d)the use and registration of hammers and other implements used for marking such timber.