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[Cites 0, Cited by 1] [Section 104A] [Entire Act]

State of Karnataka - Subsection

Section 104A(4) in Karnataka Forest Act, 1963

(4)The price of any such tree or timber shall be such as the State Government may by order specify from time to time, having regard to,-
(a)prevalent market price;
(b)quality of the timber in the locality;
(c)transport facilities available in the locality;
(d)the cost of transport;
(e)general level of wages for labour prevalent in the locality; and
(f)such other matters as may be prescribed.