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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(2)(h) in Andhra Pradesh Forest Act, 1967

(h)prohibit absolutely or subject to such conditions in the entire State of Andhra Pradesh or within such local limits as may be specified, the establishment of pits or machinery for sawing, converting, cutting, burning, concealing or marking of timber, the altering or effacing of any marks on the same, or the possession or carrying of hammers or other implements used for marking timber;]