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[Cites 0, Cited by 0] [Section 52B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52B(4) in The Indian Forest Act, 1927

(4)For entertaining, hearing and deciding a revision under this section, the Court of Sessions shall, as far as may be, exercise the same powers and follow the same procedure as it exercises and follows while entertaining, hearing and deciding a revision under the Code of Criminal Procedure, 1973 (No. 2 of 1974).