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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(4)(b) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(b)issue a notice in writing to the person from whom the property is seized and to any other person who may appear to the authorised officer to have some interest in such property ;