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State of Bihar - Section

Section 67 in The Bihar Private Forest Act, 1947

67. Cattle Trespass Act, 1871, to apply.

- Cattle trespassing in any portion of a private protected forest 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.