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State of Bihar - Section

Section 49A in Management and Working of the Forests

49A.

The following procedure should be observed from 1st April 1938 for the accounting and verification of balances of the advances made to private individuals for demarcating their forests and other advances on account of the original construction of roads,buildings, wells, etc., which are recoverable from profits in accordance with the terms of the lease for the management of private forests by Government:-