Section 31(2) in Himachal Pradesh Private Forests Act, 1954
(2)In determining the amount of compensation to be awarded to such claimant, the Forest Settlement Officer shall take into consideration the following and no other matters, namely: -(a)any payment made by the claimant to the landlord;(b)whether or not such payment was a reasonable and bonafide payment;(c)whether or not the exercise by claimant of his rights under any contract entered into between the claimant and the landlord or under any grant made by the landlord contravened or tended to contravene the provisions of section 7;(d)any expense reasonably incurred by the claimant in order to cut, collect or remove trees, timber or other forest produce;(e)the value of trees, timber or other-forest produce cut, collected or removed by, or with the permission of the claimant.
