Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Andhra Pradesh - Subsection Section 48(2) in Andhra Pradesh Forest Act, 1967 (2)The magistrate may deal with the proceeds of the sale of any property held under sub section (1) in the same manner as he might have dealt with the property if it had not been sold.
