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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(1)(a) in The Bihar Private Forest Act, 1947

(a)an allowance calculated on the total area of the forest as determined by the Conservator of Forests at the rate of one anna per acre per annum or such higher rate not exceeding one anna and six pies per acre per annum as the [State] [Substituted by A.L.O.] Government may, from time to time, by general or special order, determine; and