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State of Mizoram - Section

Section 29C in The Mizo District (Forest) Act, 1955

29C. Procedure for disposal of perishable property.

- Notwithstanding anything hereinbefore contained the Court concerned may direct the sale of any property seized under Section 26, if it is subject to speedy and natural decay, and may deal with the proceeds as the Court might have dealt with such property as if it had not been sold.