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 22(2)] [Section 22] [Entire Act] State of Bihar - Subsection Section 22(2)(f) in The Bihar Private Forest Act, 1947 (f)any other matter which in the opinion of the Forest Settlement Officer, may be fairly taken into consideration in determining the amount of the compensation.