Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 53 in Himachal Pradesh Private Forests Act, 1954

53. Procedure thereupon.

- On receipt of any report made under sub-section (2) of section 52 the Magistrate shall with all convenient despatch take such measure as may be necessary for the apprehension of and trial of the offender and the disposal of the seized property according to law.