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 5] [Entire Act] State of Maharashtra - Subsection Section 5(4) in The Maharashtra Felling Of Trees (Regulation) Act 1964 (4)If the property so seized is not ordered to be forfeited to the State Government under Sec. 4, that property shall be returned to the person from whom it was seized.
