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State of Telangana - Section

Section 42 in Telangana Forest Act, 1967

42. Payment to be made by claimant before timber is delivered to him.

- No person shall be entitled to recover possession of any timber collected under section 37 or delivered under section 39 until he has paid to the forest officer or other person entitled to receive it such sum of account thereof as may be due under any rule made under section 43.