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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Sikkim - Subsection

Section 38(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

(2)When the management of any land is assumed under subsection (1) save as otherwise agreed to between the Government and the applicants, the net profit, if any, arising from the management of the forest shall be paid to the owners.