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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(d) in Tamil Nadu Preservation of Private, Forests Act, 1949

(d)[ 'forest offence' means an offence punishable under this Act; [Clauses (d) and (e) lucre added by section 3 of the Tamil Nadu Private Forest (Amendment) Act, 1955 (Tamil Nadu Act XXXV of 1955).]