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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(1) in The West Bengal Private Forests Act, 1948.

(1)When there is reason to believe that a forest-offence has been committed in respect of any forest-produce, such produce together with all tools, boats, motor vehicles, carts or cattle used in committing any such offence, may be seized by any Forest-officer or Police-officer.