Section 12(1)(i) in The West Bengal Private Forests Act, 1948.

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State of West Bengal - Subsection

Section 12(1)(i) in The West Bengal Private Forests Act, 1948.

(i)in the case referred to in clause (a), by an order in writing, apportion, subject to rules made under this Act, the rent payable under the lease between the areas included within the vested forest and other areas comprised within the lease on the basis of their respective assets, and

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State of West Bengal - Subsection

Section 12(1)(i) in The West Bengal Private Forests Act, 1948.