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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1)(b) in The Indian Forest Act, 1927

(b)[ sets fire to a reserved forest or to a forest land, in respect of which a notification declaring the decision of the State Government to constitute it a reserved forest has been issued under Section 4 or in contravention of any rule made by the State Government in this behalf, kindles in any such forest a fire or leaves a fire burning in such manner as to endanger such a forest;] [Substituted by Section 4 (i) of M.P. Act No. 9 of 1965.]