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State of West Bengal - Section

Section 43 in The West Bengal Private Forests Act, 1948.

43. Saving of power to release property seized.

- Nothing hereinbefore contained shall be deemed to prevent any officer empowered in this behalf by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government from directing at any time the immediate release of any property seized under section 32.