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State of Kerala - Section

Section 70 in Kerala Forest Act, 1961

70. Cattle Trespass Act to apply.

- Cattle trespassing in a Reserved Forest or on lands on which the grazing of cattle has been prohibited by rules made under this Act, or which has been closed under section 31, shall be deemed to be cattle doing damage to a public plantation Within the meaning of the Kerala Cattle Trespass Act, 1961, and may be seized and Impounded as such by any Forest Officer or Police Officer.