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State of Telangana - Section

Section 57 in Telangana Forest Act, 1967

57. Power to try offences summarily.

- Any magistrate of the first class specially empowered in this behalf by the Government may try summarily under the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).] any forest offence punishable with imprisonment for a term not exceeding six months, or with fine not exceeding five hundred rupees, or with both.