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

State of Maharashtra - Subsection

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

(b)if he considers that the forest produce in question has since become unsuitable for manufacture of finished goods or for any other commercial purpose, direct the payment to the person aggrieved of any amount not less than the price of such forest produce payable to him under sub-section (1) and such further compensation not exceed¬ing twenty per centum of such price as he may deem fit by way of damages for the loss suffered by such person.