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State of West Bengal - Section

Section 3 in The Indian Forest (West Bengal Amendment) Act, 1975

3. Amendment of section 68 of Act 16 of 1927.

- In section 68 of the said Act, -
(a)in sub-section (1), in clause (b), for the words "the value thereof, the words "an amount equivalent to double the market value thereof" shall be substituted;
(b)in sub-section (2), for the words "or such value", the words "or such amount" shall be substituted;
(c)for sub-section (3), the following sub-section shall be substituted, namely :-
"(3) A Forest-officer shall not be empowered under this section unless he is a Forest-officer of a rank not inferior to that of a Forester, and the sum of money accepted as compensation under clause (a) of sub-section (1) shall in no case exceed the sum of one thousand one hundred and fifty rupees.".