Section 55 in The United Provinces Private Forests Act, 1948
55. Procedure as to perishable property seized under Section 49.
- The Magistrate may, notwithstanding anything hereinbefore contained, direct the sale of any property subject to speedy and natural decay, seized under subsection (1) of Section 49 and may deal with the proceeds as he would have dealt with such property if it had not been sold.
