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State of Bihar - Section

Section 66 in The Bihar Private Forest Act, 1947

66. Presumption that forest produce belongs to private protected forest.

- Whenever in connection with any forest offence a question arises as to whether any trees, timber or other forest produce seized within the limits of a private protected forest belongs to such forest, such trees, timber or other forest produce shall be presumed to`belong to such forest until the contrary is proved.