Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(3) in Andhra Pradesh Forest Act, 1967

(3)Any forest officer not below the rank of a Forester, who or whose subordinate has seized any tools, ropes, chains, boats, vehicles or cattle under sub section (1) [and where he makes a report of such seizure to the magistrate under sub section (2)] may release the same on the execution by the owner thereof a bond for the production of the property so released, if and when so required before the magistrate.