- [(1) Upon the receipt of any such report, the [Magistrate] [Section 42 was re-numbered as sub-section (1) of section 42 and sub-section (2) was added to that section by the Tamil Nadu Forest (Amendment) Act, 1979 (Tamil Nadu Act 45 of 1979).] shall take such measure as may be necessary for the trial of the accused and the disposal of the property according to law.(2)[Sub-section (2) was added by Tamil Nadu Forest (Amendment)Act,1979(Tamil Nadu Act 45 of 1979 and was omitted by Tamil Nadu Forest(Amendment) Act,1992 (Tamil Nadu Act 44 of 1992).] [Substituted for the word '[make a report of such seizure to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made]' by Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).]
