Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act] State of Assam - Subsection Section 62(1)(b) in Assam Forest Regulation, 1891 (b)when any property has been seized as liable to confiscation, to release the same on payment of the value thereof as estimated by such officer.