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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(1)(e) in The West Bengal Private Forests Act, 1948.

(e)permits cattle to damage any tree in a controlled or vested forest, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.