Legal Document View

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
[Cites 0, Cited by 0] [Section 49A(3)] [Section 49A] [Entire Act]

State of Tamilnadu - Subsection

Section 49A(3)(b) in Tamil Nadu Forest Act, 1882

(b)Where any confiscated property is sold as aforesaid, the proceed thereof after deduction of the expenses of any such auction of other incidental expenses relating thereto shall, where the order of confiscation made under this section is set aside or annulled by an order under section 49-C or, section 49-D, be paid to the owner thereof or to the person from whom it was seized as may be specified in such order.