Section 10(6) in The West Bengal Private Forests Act, 1948.
(6)The amount of compensation determined under sub-section (5) shall be paid in the prescribed manner, in the case where the notification under sub-section (1) was issued on the application of the owner of a controlled forest, by such owner, and in the case where such notification was issued on the application of a Regional Forest-officer, by such officer out of the profits of the vested forest adjoining such land, to the person entitled to such compensation and, on payment of such compensation, the land shall be made over by the Forest Settlement-officer appointed under clause (c) of sub-section (4) to the owner of the controlled or vested forest specified in the notification issued under that sub-section and shall thereupon vest in such owner and all rights in or over such land specified by the said officer under sub-clause (i) of the said clause shall with effect from the date on which such land is so made over be extinguished.
