(2)[Sub-section (2) was added by Tamil Nadu Forest (Amendment)Act,1979(Tamil Nadu Act 45 of 1979 and was omitted by Tamil Nadu Forest(Amendment) Act,1992 (Tamil Nadu Act 44 of 1992).] [Substituted for the word '[make a report of such seizure to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made]' by Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).]
