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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(1) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958

(1)Any Forest Officer who vexatiously and maliciously seized any property on pretence of seizing property liable to confiscation under this Act shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.