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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(1) in The Indian Forest Act, 1927

(1)When there is reason to believe a forest-offence has been committed in respect of any forest-produce, such produce, together with all tools, boats, vehicles, ropes, chains or any other article used in committing any such offence, may be seized by any forest officer or police officer.