Section 14(8) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(8)[ Where the authorised officer having jurisdiction over the area has himself seized the property or made investigation of the case, the: Divisional Forest Officer may transfer the case to any other officer of the same rank to conduct the proceedings under this section.] [Inserted by M.P. Act No. 1 of 2008.]
