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[Cites 0, Cited by 0] [Section 52(4)] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(4)(a) in The Indian Forest Act, 1927

(a)sends an intimation in form prescribed about initiation of proceedings for confiscation of property to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made;