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State of Assam - Section

Section 57 in Assam Forest Regulation, 1891

57. Saving of power to release properties seized.

- Nothing hereinbefore contained shall be deemed to prevent any Forest Officer or other officer empowered in this behalf by the State Government from directing, at any time, the immediate release of any property seized under Section 49, which is not the property of the Government and the withdrawal of any charge made in respect of such property.