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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Mizoram - Subsection

Section 36(1) in The Mizo District (Forest) Act, 1955

(1)When any such money is payable for, or in respect of, any forest produce, the amount thereof shall be deemed to be first charge on such produce, and such produce may be taken possession of by a forest officer specially empowered in this behalf and may be retained by him such amount has been paid.