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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3)(b) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964

(b)if he considers that the leaves in question have since become unsuitable for manufacturing of bidis, direct the payment to the person aggrieved, of any amount not less than the price of such leaves payable to him under sub-section (1) and such further compensation not exceeding twenty per centum of such price as he may deem fit by way of damages for loss suffered by such person.