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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(2) in Rajasthan Land Revenue Act 1956

(2)Such Court may direct that the whole or and part of any sum recovered under the rules made under sub-section (1) shall be paid as compensation to any person or persons to whom loss or injury has been caused or that it shall be expended in such manners, the Collector, may deem fit for the benefit of the forest-growth.