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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of West Bengal - Subsection

Section 60(2) in The West Bengal Private Forests Act, 1948.

(2)When any such money is payable for or in respect of any forest-produce, the amount thereof shall be deemed to be a first charge on such produce, and such produce may be taken possession of by a Regional Forest-officer until such amount has been paid.