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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(iii) in Management and Working of the Forests

(iii)When leases are granted for certain fixed periods to collect produce and the revenue is payable in instalments an estimate should whenever practicable, be made of the quantity of produce removed, and the total estimated quantity should be shown in Form No. 4 once only. When the last instalment of revenue due is entered in that Form as having been received.