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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(4)(a) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(a)sends an intimation in writing about the proceedings for confiscation of the property to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made but no order to be passed ;