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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(a) in Tamil Nadu Forest Act, 1882

(a)knowingly counterfeits upon any timber or standing tree a mark used by Forest Officer to indicate that such timber or tree is the property of the [Central or State Government] [The word 'Crown' was substituted for the word 'Government' by the Adaptation Order of 1937 and the words 'Central or State Government' were substituted for 'Crown' by the Adaptation (Amendment) Act, 1950.] or of some person, or that it may lawfully be cut or removed by some person; or