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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(2)(g) in Kerala Forest Act, 1961

(g)causes any damage by negligence in felling any tree or cutting or dragging any timber, shall be punished with imprisonment for a term which may extend to three years or with fine which may extend to one thousand rupees or with both.