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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3)(b) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(b)the considers that the produce in question has since become unsuitable for the manufacture in which such specified forest produce is used or for trade, direct the payment to the person aggrieved of any amount not less than the price of such produce payable to him under sub-section (1) and such further compensation not exceeding twenty per centum of such price as he may deem fit by way of damages for the loss suffered by such person.