Section 9(2)(vi) in The Goa, Daman and Diu Preservation of Trees Act, 1984

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State of Goa - Subsection

Section 9(2)(vi) in The Goa, Daman and Diu Preservation of Trees Act, 1984

(vi)is required in rural areas to be cut with a view to appropriating the wood or leaves thereof or any part thereof for bona fide use for fuel, fodder, agricultural implements or other domestic use.

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State of Goa - Subsection

Section 9(2)(vi) in The Goa, Daman and Diu Preservation of Trees Act, 1984