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State of Bihar - Section

Section 8 in The Bihar Private Forest Act, 1947

8. Height at which trees and age of bamboo clump, that may be cut.

- No person shall, except in the exercise of right to reclaim land in a forest for the purpose of cultivation, and no landlord of a forest shall, except while reclaiming land in such forest for the purpose of cultivation, cut down any tree at a height of more than six inches from the ground or any bamboo clump less than one year old.