'Injury': What kind of harm (to body, mind, repulation, property) qualifies as 'injury'.

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Section 38R, Accounts and audit of Tiger Conservation Authority

Section 38I, Acquisition of animals by a zoo

Section 24, Acquisition of rights

Section 25, Acquisition proceedings

Section 33B, Advisory Committee

Section 38W, Alteration and de-notification of tiger reserves

Section 38F, Annual report

Section 38G, Annual report and audit report to be laid before Parliament

Section 38T, Annual report and audit report to be laid before Parliament

Section 38S, Annual report of Tiger Conservation Authority

Section 58O, Appeals

Section 58A, Application

Section 49N, Application for Licence by breeders of Appendix I species

Section 49R, Application of provisions of Act in respect of species listed in Schedule I or II and Schedule IV.

Section 18B, Appointment of Collectors

Section 3, Appointment of Director and other officers

Section 4, Appointment of Life Warden and other officers

Section 52, Attempts and abetment

Section 32, Ban on use of injurious substances

Section 20, Bar of accrual of rights