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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(1)(b) in Tamil Nadu Forest Act, 1882

(b)if, in the opinion of the officer seizing such property, it is not possible to obtain the orders of the [Magistrate] [Now, Judicial Magistrate.] under clause (a) in time, such officer may sell the property himself, remit the sale proceeds into the nearest Government treasury, and make a report of such seizure, sale and remittance to the Magistrate and, thereupon, the [Magistrate] [Now, Judicial Magistrate.] shall take such measures, as may be necessary for the trial of the accused.