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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Nagaland - Subsection

Section 52(1) in Nagaland Forest Act, 1968

(1)When any person is convicted of a forest offence, all forest produce which is not the property of the Government and in respect of which such offence has been committed, and all tools, boats, carts and cattle used in the commission of such offence, shall be liable, by order of the convicting Court, to confiscation.