Section 14 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
14. Nothing in this Chapter to prohibit acts done in certain cases.
- Nothing in this Chapter shall be deemed to prohibit any act done with the permission in writing of the Forest Officer, or in accordance with any rule made by [the Government,] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] or in the exercise of any right created by grant or contract, or concession made by or on behalf of [the Government.] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.][Chapter III-A [Chapter III-A, section 14-A added by Revenue Department Notification No. 54, dated 13th March, 1934.] Of Village Forests
