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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(1) in Telangana Forest Act, 1967

(1)The Government may, by notification, declare any forest or waste land which is the property of the Government or which is placed under their control for management and which is not included in a reserved forest, to be a protected forest and, on such declaration, the provisions of this Chapter shall apply to such protected forest.