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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(2)(t) in The West Bengal Private Forests Act, 1948.

(t)the manner in which the cost of management referred to in sub-section (1) of section 16 and the respective shares of the owners of a vested forest and the net profits in respect of such forest referred to in sub-section (5) of that section shall be determined or calculated and the copy of the statement referred to in sub-section (6) of that section shall be served;