Section 52B in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
52B. [ Restoration of advantage or benefit or payment of compensation. [Inserted by Act IX of 1974, section 4.]
- Notwithstanding anything contained in this Act or in the Contract Act, 1977, or in any other law for the time being in force,-(a)where any transaction or lease relating to sale of forest produce or extraction of timber from any forest is or is discovered to be void only on the ground that the transaction or lease is not in conformity with the provisions of section 122 of the Constitution of Jammu and Kashmir or any order or direction issued thereunder any person who has received any advantage or has enjoyed any benefit by virtue of such transaction or lease shall be bound to restore it or to make compensation for it, to the person or party from whom he received it,(b)the extent of any advantage or benefit or the amount of compensation payable in lieu thereof, referred to in clause (a) shall be determined in accordance with with the provisions hereinafter appearing and the value-of the advantage or benefit or the amount of compensation so determined shall be recoverable as arrears of land revenue in accordance with the provisions of the Jammu and Kashmir Land revenue act, Samvat 1996.
