Section 26C(1) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(1)On receipt of report under sub-section (4) of section 26 about intimation of proceedings for confiscation of property by the Magistrate having jurisdiction to try the offence on account of which the seizure of property which is subject matter of confiscation, has been made, no Court, Tribunal or Authority (other than Authorised Officer and Court of Sessions referred to in section 26 and (26-B) shall have jurisdiction to make orders with regard to possession, delivery, disposal or distribution of the property in regard to which proceedings for confiscation are initiated under section 26, notwithstanding anything to the contrary contained in this Act, or any other law for the time being in force.Explanation. - Where under any law for the time being in force, two or more courts have jurisdiction to try the forest offences, then receipt of intimation under sub-section (4) of section 26 by one of the Courts shall operate as Bar to exercise jurisdiction on all such other courts.
