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[Cites 0, Cited by 3] [Entire Act]

State of Tamilnadu - Section

Section 7 in Tamil Nadu Hill Areas (Preservation of Trees) Act, 1955

7. Penalty.

- Any person who is guilty of an offence under section 3 or section 4 or who contravenes any condition imposed in a permission granted under this Act, shall on conviction be punishable with imprisonment which may extend to one year or with fine which may extend to five thousand rupees, or both.