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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(4)(d) in The Indian Forest (Bihar Amendment) Act, 1989

(d)gives to the Officer effecting the seizure and the person or persons to whom notice has been issued under clause (b), a hearing on date to be fixed for such purposes.