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State of Bihar - Section

Section 57 in The Bihar Private Forest Act, 1947

57. Procedure as to perishable property seized under Section 51.

- The Magistrate may, notwithstanding anything hereinbefore contained, direct the sale of any property seized under sub-section (1) of Section 51 and subject to speedy and natural decay, and may deal with the proceeds as he would have dealt with such property if it had not been sold.