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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of West Bengal - Subsection

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

(ii)in the case referred to in clause (b), by an order in writing direct the division of such tenure or holding in such manner that a separate tenure or holding is formed with the lands included within the vested forest and also direct such distribution of the rent payable in respect of such tenure or holding between the two separate tenures or holdings so formed as he deems fair and equitable: