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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of West Bengal - Subsection

Section 60(4) in The West Bengal Private Forests Act, 1948.

(4)The surplus, if any, if not claimed within one year from the date of the sale by the person entitled thereto, shall be forfeited to the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.].