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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(3)(d) in The Bihar Private Forest Act, 1947

(d)the Collector, with the consent of the claimant, or the Court, with the consent of both parties, may award compensation in land, or partly in land and partly in money.