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[Cites 0, Cited by 0] [Section 204] [Entire Act]

State of Uttar Pradesh - Subsection

Section 204(5) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(5)Subject to any provisions of or made under, this or any other enactment, the material so confiscated may be sold by order of the Magistrate, and the proceeds, after defraying the expenses of such sale, shall be credited to the Zila Nidhi.