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[Cites 0, Cited by 0] [Section 55A] [Entire Act]

State of Odisha - Subsection

Section 55A(2) in The Orissa Forest Act, 1972

(2)Where, in any proceedings taken under this Act, a question arises as to whether any sandalwood is the property of the State Government, it shall, until the contrary is proved, be presumed to be the part of a sandal tree which was the exclusive property of State Government under Subsection (1), and in the case of any prosecution the burden of proving the contrary shall lie on the accused.