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State of Odisha - Section

Section 75 in The Orissa Forest Act, 1972

75. Cattle Trespass Act, 1871 to apply.

- Cattle trespassing in a reserved forest or in any portion of a protected forest which has been lawfully closed to grazing shall be deemed to be cattle doing damage to a public plantation within the meaning of Section 11 of the Cattle Trespass Act, 1871 (1 of 1871) and may be seized and Impounded as such by any Forest Officer or Police Officer.