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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(1) in The Bihar Private Forest Act, 1947

(1)Where 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 or cattle used in committing such offence if found within the private protected forest, may be seized by any Forest Officer or Police Officer.