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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(3) in The Maharashtra Private Forests (Acquisition) Act, 1975

(3)On receipts of an application under sub-section (1), the Collector shall, after holding a formal inquiry in the manner provided in the Code and also giving an opportunity to be heard to the owner of the private forest concerned, award such amount to the applicant as the Collector deems reasonable.