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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(4)(a) in The Indian Forest (Bihar Amendment) Act, 1989

(a)sends an intimation about initiation of proceedings for confiscation of property to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made;