Section 25(2) in The West Bengal Private Forests Act, 1948.
(2)When the Forest Settlement-Officer directs under clause (b) of sub-section (1) the modification or extinction of any right, he shall, unless the person whose rights are affected has come to an agreement as to the amount of compensation payable to him, determine what compensation shall be awarded to such person, and the amount of any compensation payable under this sub-section to any such person shall be paid in the prescribed manner, in the case where the forest to which such right relates is a controlled forest, by the, owner of such forest, and in the case where such forest is a vested forest, by the Regional Forest-officer in whom the control of such forest is vested under this Act and every payment so made by the Regional Forest-officer shall be re-couped from the profits of the vested forest to which such right relates as part of the cost of management of such forest.
