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State of Bihar - Section

Section 28 in The Bihar Forest Produce (Regulation of Trade) Act, 1984

28. Presumption that specified forest produce belongs to Government.

- When in any proceeding taken under this Act or in consequence of anything done under this Act, a question arises as to whether any specified forest produce is the property of the Government such produce shall be presumed to be the property of the Government until the contrary is proved.