Section 41(2)(d) in Indian Forest Act, 1927

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(d) in Indian Forest Act, 1927

(d)provide for the stoppage, reporting, examination and marking of timber or other forest-produce in transit, in respect of which there is reason to believe that any money is payable to the [Government] [[Substituted by A.O. 1950, for "Provincial

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Union of India - Subsection

Section 41(2)(d) in Indian Forest Act, 1927