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Union of India - Section
Section 56 in Indian Forest Act, 1927
56. Disposal, on conclusion of trial for forest-offence, of produce in respect of which it was committed.
- When the trial of any forest-offence is concluded, any forest-produce in respect of which such offence has been committed shall, if it is the property of Government or has been confiscated, be taken charge of by a Forest Officer, and, in any other case, may be disposed of in such manner as the Court may direct.| [Goa].- In Section 56,(i) for the words has been confiscated, substitute has been forfeited;(ii) for the words in any other case, may be disposed, substitute in any other case may, subject to provisions of section 61-G, be disposed.Goa Act 15 of 1989, Section 8 (w.e.f. 10-8-1989).[Gujarat].- In its application to the State of Gujarat, in Section 56, for the words in any other case may be disposed, substitute in any other case may, subject to section 61-G, be disposed.Gujarat Act 19 of 1983, Section 6 (w.r.e.f. 24-5-1983).[Maharashtra]In its application to the State of Maharashtra, in Section 56,(a) for the word confiscated, substitute forfeited;(b) for the words in any other case, may be disposed of, substitute in any other case may, subject to section 61-G, be disposed of.Maharasthra Act 7 of 1985, Section 11 (w.e.f. 1-6-1985).[West Bengal].- In its application to the State of West Bengal, in Section 56, for the words When the trial of, substitute Without prejudice to the provisions of section 59-A, when the trial of.W.B. Act 22 of 1988, Section 15 (w.e.f. 3-2-1989). |