Section 10(4)(c) in The West Bengal Private Forests Act, 1948.

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State of West Bengal - Subsection

Section 10(4)(c) in The West Bengal Private Forests Act, 1948.

(c)appointing a Forest Settlement-officer to determine, subject to any rules made under this Act, by an order in writing, -

(i)what rights in or over such land shall be extinguished, and

(ii)what rent, if any, shall be payable by the owner of such forest to any landlord of such land.