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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Bihar - Subsection

Section 74(1) in The Bihar Private Forest Act, 1947

(1)When any such money is payable for or in respect of any forest-produce, the amount thereof shall be deemed to be a first charge on such produce and such produce may be taken in possession by a Forest Officer until such amount has been paid.