Section 52B(b) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(b)the extent of any advantage or benefit or the amount of compensation payable in lieu thereof, referred to in clause (a) shall be determined in accordance with with the provisions hereinafter appearing and the value-of the advantage or benefit or the amount of compensation so determined shall be recoverable as arrears of land revenue in accordance with the provisions of the Jammu and Kashmir Land revenue act, Samvat 1996.
