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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The West Bengal Private Forests Act, 1948.

(2)An application for such a loan shall be made in the prescribed manner to the Appellate Committee and shall state the following particulars, namely :-
(a)the amount of the loan required,
(b)the reasons for which it is necessary, and
(c)the period for which it is required.