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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(2) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958

(2)Any fine so imposed, or any portion thereof, shall, if the convicting court so directs, be given as compensation to the person aggrieved by such seizure.