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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(4)(ii) in Telangana Land Revenue Act, 1317 F.

(ii)Any owner who cuts down his trees in contravention of the provisions of clause (i) shall be liable for each tree so cut to a penalty equal to double the amount of abkari tree-tax in force at the time of contravention. Such penalty may be imposed by the Collector or any other officer empowered by the Government in this behalf.]