Section 18(1)(a) in The West Bengal Private Forests Act, 1948.

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(1)(a) in The West Bengal Private Forests Act, 1948.

(a)at any time after the expiry in fifteen years from the date of the notification by which the control of such forest has been vested in a Regional Forest-officer, that -

(i)the control of such forest may be restored to him without undue risk of detriment to its conservation, and

(ii)the cost of its management as determined under the provisions of sub-section (1) of section 16 has been recovered in full, or

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State of West Bengal - Subsection

Section 18(1)(a) in The West Bengal Private Forests Act, 1948.