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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(4) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971

(4)Upon the receipt of any report under sub-section (2), the Magistrate shall, except where the offence is compounded, take such measures as may be necessary for the trial of the accused and the disposal of the minor forest produce and other property according to law.