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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttar Pradesh - Subsection

Section 73(1) in The United Provinces Private Forests Act, 1948

(1)When any such money is payable for or in respect of any forest produce, the amount thereof shall be deemed to be first charge, on such produce and such produce may be taken possession of by a Forest Officer until such amount has been paid,