Section 2(4)(i) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971

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State of Telangana - Subsection

Section 2(4)(i) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971

(i)in respect of any minor forest produce grown in any land constituted as reserved forest or in any forest or waste land declared as protected forest under the [Telangana Forest Act, 1967, (Act 1 of 1967)] [Substituted in G.O.Ms.No.22, EFS & T (For.I) Department, dated 13.05.2015.] the Government; and

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State of Telangana - Subsection

Section 2(4)(i) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971