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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(5)(b) in Assam Forest Regulation, 1891

(b)issue a notice in writing to the person from whom the property is seized, and to any other person who may appear to the authorised officer to have some interest in such property and in cases of motorised boats, vessels, vehicles, trucks, etc., having a registered number to the registered owner thereof;