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[Cites 0, Cited by 40] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1) in Indian Forest Act, 1927

(1)When there is reason to believe that a forest-offence has been committed in respect of any forest-produce, such produce, together with all tools, boats, carts or cattle used in committing any such offence, may be seized by any Forest Officer or Police Officer.