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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Nagaland - Subsection

Section 49(1) in Nagaland Forest Act, 1968

(1)When there is reason to believe that a forest offence has been committed in respect of any forest produce, such produce together with all tools, boats, carts and cattle used in the commission of such alleged offence, may be seized by any Forest Officer or Police Officer.