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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(5) in The West Bengal Private Forests Act, 1948.

(5)Until otherwise determined by a competent Court, the respective shares of the owners of a vested forest shall be determined by a Forest Settlement-officer in the prescribed manner, and thereafter, the net profits in respect of such forest, which shall be calculated in the prescribed manner, shall be distributed among the various owners thereof in proportion to their respective shares as so determined.