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[Cites 0, Cited by 3] [Section 59] [Entire Act]

State of Andhra Pradesh - Subsection

Section 59(2) in Andhra Pradesh Forest Act, 1967

(2)On receipt of the sum of money referred to in sub section (1), by such officer,
(i)the accused person, if in custody, shall be discharged;
(ii)the property seized shall, if it is not to be so retained, be released, and
(iii)no further proceedings shall be taken against such person or property.