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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(3)(a) in The Maharashtra Forest Produce (Regulation Of Trade) Act, 1969

(a)if he considers the forest produce in question still suitable for the manufacture of finished goods, or for any other commercial purpose direct the authorised officer or agent, as the case may be, to purchase the same, and may also award to the person aggrieved such further compensation not exceeding twenty per centum of the price of the forest produce payable to him, as he may deem fit ;