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State of Tamilnadu - Section

Section 49 in Tamil Nadu Forest Act, 1882

49. Saving of power to release property seized.

- Nothing hereinbefore contained shall be deemed to prevent the [District Forest Officer subject to section 49-G] [Substituted by Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).] from directing at any time the immediate release of any property seized under section 41 and the withdrawal of any charge made in respect of such property.