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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(3) in The Bihar Private Forest Act, 1947

(3)Instead of directing the award of compensation in cash, the Forest Settlement Officer may direct that the claimant shall be permitted to cut, collect and remove from the said forest such quantity of timber or other forest-produce as shall not exceed in value the amount determined by the Forest Settlement Officer under sub-section (1).