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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(5)(a) in Assam Forest Regulation, 1891

(a)sends an intimation in the prescribed form about the initiation of the proceeding for confiscation of property to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made;