Section 34 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
34. Saving of power to release property seized.
- Nothing hereinbefore contained shall be deemed to prevent any officer empowered in this behalf by [the Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] from directing at any time the immediate release of any property seized under [section 26.] [Substituted by Act XL of 1966, Section 18.]
