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State of Uttar Pradesh - Section

Section 64 in The United Provinces Private Forests Act, 1948

64. Application of Cattle Trespass Act (I of 1871).

- Cattle trespassing in any portion of a vested forest shall be deemed to be causing damage to public plantation within the meaning of Section 11 of the Cattle Trespass Act, 1871, and any such cattle may be seized and impounded by any Forest Officer or Police Officer.