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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(5)(d) in Assam Forest Regulation, 1891

(d)gives to the officer effecting the seizure and the person or persons referred to in Clause (b) or (c) above, a reasonable opportunity of being heard on a date or dates to be fixed for the purpose.