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State of Tamilnadu - Section

Section 54 in Tamil Nadu Forest Act, 1882

54. Operation of other laws not barred.

- Nothing in this Act shall be deemed to prevent any person from being prosecuted under any other law for any act or omission which constitutes a forest-offence, or from being liable under such other law to any higher punishment or penalty than that provided by this Act or the rules made thereunder:Provided that no person shall be punished twice for the same offence.