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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Mizoram - Subsection

Section 29(2) in The Mizo District (Forest) Act, 1955

(2)When the offender is not known or traceable, such seized articles shall be confiscated and taken possession of by the District Council; provided that any claim for such confiscated articles within a period of one month from the date of confiscation shall be heard and disposed of in such manner as the court may order.