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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(2)(a) in The Garo Hills District (Awil Fees) Act, 1960

(a)any fee assessed on timbers and all other forest produces in addition to any forest Royalty assessed in respect of such timbers and also such other forest produces extracted from any Akhing.