Section 65(1)(b) in The Bihar Private Forest Act, 1947

[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(1)(b) in The Bihar Private Forest Act, 1947

(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 and to deal with any amount so paid for offences (not suspected to have been committed by the landlord) in respect of a private protected forest or the forest-produce, thereof as proceeds of confiscation relating to the forest for the purposes of clause (b) of Section (3) of Section 42.

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State of Bihar - Subsection

Section 65(1)(b) in The Bihar Private Forest Act, 1947