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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958

(2)The magistrate shall either cause a notice of any application under sub-section (1) to be served upon any person whom he has reason to believe to be interested in property seized, or publish such notice in any way which he may think fit.