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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(4)(a) in The Indian Forest Act, 1927

(a)the total income shall include the proceeds of confiscation or forfeitures for forest offences not committed by the owner in respect of the forest or the forest produce thereof after deducting from such proceeds the rewards, if any, paid to informers and officers out of such proceeds;