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

State of Madhya Pradesh - Subsection

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

(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 purpose.