Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 111] [Entire Act] Bombay Presidency - Subsection Section 111(1) in The Bombay Forest Rules, 1942 (1)not exceeding 50 per cent, of the amount realised by Government by sale of such timber after deducting the cost, if any, incurred by Government for such sale and for storage, if the timber collected proves to be the Government property; and
