Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Nagaland - Section

Section 58 in Nagaland Forest Act, 1968

58. Saving of power to release property seized.

- Nothing hereinbefore contained shall be deemed to prevent any Forest Officer or other officer empowered in this behalf by the State Government from directing, at any time the immediate release of any property seized under Section 49 which is not the property of the Government, and the withdrawal of any charge made in respect of such property.