Section 62(1)(b) in The United Provinces Private Forests Act, 1948

[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Uttar Pradesh - Subsection

Section 62(1)(b) in The United Provinces Private Forests Act, 1948

(b)to release any property which has been seized and is liable to confiscation on payment of the value thereof as estimated by such officer and to deal with any amount so paid for offences (other than offences suspected to have been committed by the landlord), in respect of a vested forest or the forest produce thereof, as proceeds of confiscation, relating to the forest for the purposes of clause (b) of sub-section (3) of Section 41.

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State of Uttar Pradesh - Subsection

Section 62(1)(b) in The United Provinces Private Forests Act, 1948