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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1)(e) in The Indian Forest Act, 1927

(e)causes any damage by negligence in felling any tree or cutting or [removing] [Substituted by Section 4 (ii) of M.P. Act No. 9 of 1965.] any timber;