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State of Madhya Pradesh - Section

Section 70 in The Indian Forest Act, 1927

70. Cattle-trespass Act, 1871 to apply.

- Cattle-trespassing in a reserved forest or in any portion of 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.