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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1)(b) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(b)in any case in which any property has been seized as liable to confiscation under this Act, at any time before an order of confiscation is passed by the appropriate authority under this Act, release the same on payment of the value thereof as estimated by the Forest Officer.