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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1)(b) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(b)when any property has been seized as liable to confiscation, [release] [Substituted by Act XXIV of 1997, Section 22.] the same on payment of the value thereof as estimated by such officer.