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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(3)(a) in Tamil Nadu Forest Act, 1882

(a)where the offence on account of which the seizure has been made is in respect of the scheduled timber which is the property of the Government or in respect of which the Government have any interest, to the concerned authorised officer under section 49-A; and