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[Cites 0, Cited by 32] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(c) in Indian Forest Act, 1927

(c)prohibit, from a date fixed as aforesaid, the quarrying of stone, or the burning of lime or charcoal, or the collection or subjection to any manufacturing process, or removal of, any forest-produce in any such forest, and the breaking up or clearing for cultivation, for building, for herding cattle or for any other purpose, of any land in any such forest.