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State of Jammu-Kashmir - Section

Section 53 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

53. Lien on forest produce for such money.

- When any such money is payable for or in respect of any produce, the amount thereof shall be deemed to be a first charge on such produce and such produce may be taken possession of by a Forest Officer until such amount has been paid.