Section 52B(a) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(a)where any transaction or lease relating to sale of forest produce or extraction of timber from any forest is or is discovered to be void only on the ground that the transaction or lease is not in conformity with the provisions of section 122 of the Constitution of Jammu and Kashmir or any order or direction issued thereunder any person who has received any advantage or has enjoyed any benefit by virtue of such transaction or lease shall be bound to restore it or to make compensation for it, to the person or party from whom he received it,
