Section 31 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
31. Procedure as to perishable property seized under section 26.
- [(1) The [Judicial Magistrate] [Remembered as sub-section (1) by Act XXIV of 1997, Section 14.] [or subject to such rules as may be prescribed, the Authorised Officer under sub-section (2) of section 26] [Substituted by Act XL of 1966, Section 16.] may, notwithstanding anything hereinbefore contained, direct the sale of any property seized under section 26 and subject to speedy and natural decay, and may deal with the proceeds as he would have dealt with such property if it had not been sold.](2)[ Notwithstanding anything contained to the contrary in any other law for the time being in force, the Judicial Magistrate shall make an order under sub-section (1) within thirty days from the date of presentation by the Forest Officer or any other party having any interest in the property.] [Inserted by Act XL of 1966, Section 4.]
