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[Cites 0, Cited by 0] [Section 71A(3)] [Section 71A] [Entire Act]

State of Karnataka - Subsection

Section 71A(3)(b) in Karnataka Forest Act, 1963

(b)Where any confiscated property is sold, as aforesaid, the proceeds thereof, after deduction of the expenses of any such auction or other incidental expenses relating thereto, shall where the order of confiscation made under section 71A is set aside or annulled by an order under sections 71C or 71D, be paid to the owner thereof or to the person from whom it was seized as may be specified in such order.]