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 6] [Section 68(1)] [Section 68] [Entire Act] Union of India - Subsection Section 68(1)(b) in Indian Forest Act, 1927 (b)when any property has been seized as liable to confiscation, to release the same on payment of the value thereof as estimated by such officer.