Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Telangana - Subsection Section 37(2) in Telangana Forest Act, 1967 (2)Such timber may be collected by any forest officer or by any other person empowered by a rule made under section 43 and may be brought to any depot which the forest officer may notify as a depot for the reception of drift timber.
