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State of Madhya Pradesh - Section

Section 62 in The Indian Forest Act, 1927

62. Punishment for wrongful seizure.

- Any forest officer or police officer who vexatiously and unnecessarily seizes any property on pretence of seizing property liable to confiscation under this Act shall be punishable with imprisonment for a term which may [extend to one year or with fine which may extend to one thousand rupees,] [Substituted by Section 12 of M.P. Act No. 9 of 1965.] or with both.