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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(1) in The United Provinces Private Forests Act, 1948

(1)When there is a reason to believe that a forest offence has been committed in respect of any forest produce such produce together with all tools, boats, carts or cattle used in committing such offence, if found within the vested forest, may be seized by any Forest Officer or Police Officer.