Section 11(3) in The Gujarat Private Forests (Acquisition) Act, 1973
(3)On receipt of an application under sub-section (1), the Collector shall after holding a formal inquiry in the manner provided in the Code and also giving an opportunity to be heard to the owner of the private forest concerned, award such amount to the applicant as the Collector deems reasonable [and the amount so awarded shall be paid in the prescribed manner] [Added by Gujarat 6 of 1985, dated 25th April 1985 (w.r.e.f 07-01-1985)].
