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[Cites 0, Cited by 0] [Section 221(3)] [Section 221] [Entire Act]

State of Himachal Pradesh - Subsection

Section 221(3)(iv) in The Himachal Pradesh Municipal Corporation Act, 1994

(iv)Any officer especially empowered in this behalf by the State Government, having reason to believe that a breach of such provision of the Act has been committed or is likely to be committed, may seize the tree, fuel or timber in respect of which such breach has been committed and also all tools used or likely to be used in the commission of such offence and all these articles shall on conviction of the offender or on the composition of the offence, be forfeited to the concerned municipality.