Section 26 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
26. Powers to release seized property and withdrawal of charges.
- Nothing hereinbefore contained shall be deemed to prevent any Forest Officer or other officer empowered in this behalf by the Executive Committee from directing, at any time, the immediate release of any property seized under Section 17 which is not the property of the District Council and the withdrawal of any charge made in respect of such property.
