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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Mizoram - Subsection

Section 23(2) in The Mizo District (Forest) Act, 1955

(2)causes any damage by negligence in felling any tree or cutting or dragging timber;shall be punished with fine which may extend to fifty rupees, or when damage resulting from his offence amounts to more than twenty-five rupees, double the amount of-such damage.