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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Telangana - Subsection

Section 59(2) in Telangana Forest Act, 1967

(2)On receipt of the sum of money referred to in sub-section (1) by such officer,-
(i)the accused person, if in custody, shall be discharged;
(ii)the property seized shall, if it is not to be so retained, be released; and
(iii)no further proceedings shall be taken against such person or property.