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

State of Himachal Pradesh - Subsection

Section 52(2) in Himachal Pradesh Private Forests Act, 1954

(2)Every officer seizing any property under this section shall place on such property a mark indicating that the same has been so seized and shall, as soon as may be, make a report of such a seizure to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made