Section 11(3) in The West Bengal Private Forests Act, 1948.
(3)When all expenses incurred by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for the afforestation of any such land have been recouped, the profits resulting from such afforestation shall, during the period the control of such land remains vested in a Regional Forest-officer, be divided in equal shares between the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and the owner of the land.
