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[Cites 0, Cited by 0] [Section 40V(1)] [Section 40V] [Entire Act]

State of Tamilnadu - Subsection

Section 40V(1)(c) in Tamil Nadu Forest Act, 1882

(c)is found in possession of such trees, or of any forest produce which is a royalty without having honestly obtained it, shall, on conviction by a Magistrate, be liable to imprisonment which may extend to six months, or to fine which may extend to five hundred rupees, or to both.