Section 27 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
27. Procedure by Magistrate thereon.
- Upon the receipt of any [report under] [Substituted for the words 'such report' by Act XXIV of 1997, Section 10.] [clause (a),sub-section (2) of section 26] [Substituted by Act X of 2000, Section 4.] the [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] shall, with all convenient despatch, take such measures as may be necessary for the arrest and trial of the offender and the disposal of the property according to law:[Provided that before passing any order for disposal of property the Magistrate shall satisfy himself that no intimation under sub-section (4) of the section 26 has been received by this court or by any other court having jurisdiction to try the offence on account of which the seizure of property has been made.] [Proviso inserted by Act XXIV of 1997, Section 10.]
