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

State of Telangana - Subsection

Section 61(1) in Telangana Forest Act, 1967

(1)Cattle trespassing in a reserved forest or in a protected forest shall be deemed to be cattle doing damage to a public plantation within the meaning of section 11 of the Cattle Trespass Act, 1871, and may be seized and impounded as such by any forest officer or police officer.