Section 52D(4) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(4)The authority' shall have the power to pass such orders as it thinks fit for the seizure, attachment,management, preservation, interim custody or sale of any forest produce or timber (wherever it may be in the State) which may be the subject matter of proceedings before it including the appointment of a receiver for any of the aforesaid purposes.
