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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(3)(a) in The United Provinces Private Forests Act, 1948

(a)the total expenditure shall include the allowance paid to the landlord concerned under clause (a) of sub-section (1) and any sum determined as compensation under sub-section (1) of Section 28 or the value of anything taken from the forest under sub-section (3) of that section, and