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[Cites 0, Cited by 0] [Section 52(4)] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(4)(b) in The Indian Forest Act, 1927

(b)issues a notice in writing to the person from whom the property is seized, and to any other person who may appear to the authorised officer to have some interest in such property;