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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttar Pradesh - Subsection

Section 59(c) in The United Provinces Private Forests Act, 1948

(c)alters, removes, destroys or defaces any boundary mark of any vested forest, shall be punishable with imprisonment for a term which may extend to ten months or with fine or with both.