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Union of India - Section
Section 54 in Indian Forest Act, 1927
54. Procedure thereupon. - Upon the receipt of any such report, the Magistrate shall, with all convenient despatch, take such measures as may be necessary for the arrest and trial of the offender and the disposal of the property according to law.
| [Gujarat].- In its application to the State of Gujarat, Section 54 shall be omitted.Gujarat Act 19 of 1983, Section 4 (w.r.e.f. 24-5-1983).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 54, for full stop, substitute a colon and thereafter, add following proviso, namely:Provided that before passing any order for disposal of property, the Magistrate shall satisfy himself that no intimation under sub-section (4) of section 52 has been received by his Court or by any other Court having jurisdiction to try the offence on account of which the seizure of property has been made.M.P. Act 25 of 1983, Section 5-C (w.e.f. 1-11-1983).[Maharashtra].- In its application to the State of Maharashtra, for Section 54, substitute the following section, namely:54. Procedure on receipt by Magistrate of report of seizure.Upon the receipt of any report under sub-section (2) of section 52, the Magistrate shall, with all convenient despatch, take such measures as may be necessary for the arrest and trial of the offender and, subject to sections 58 and 61-G, for the disposal of the property according to law.Maharashtra Act 7 of 1985, Section 9 (w.e.f. 1-6-1985).[West Bengal].- In its application to the State of West Bengal, in Section 54, for any such report, substitute any report under sub-section (2) of section 52.W.B. Act 22 of 1988, Section 13 (w.e.f. 3-2-1989). |