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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(5) in The Maharashtra Felling Of Trees (Regulation) Act 1964

(5)If any claim is set up by a third person to the property seized as aforesaid, the '[Tree Officer] empowered under Sec. 3 shall inquire into the claim and may admit or reject it, after hearing such person in respect thereof.