Section 7 in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
7. Deductions from gross amount.
- The Government shall be entitled to deduct the following sums from the gross amount payable under this Act to the grantee, namely :-(a)the amount, if any, already paid in advance;(b)the amount, if any, which the Government are entitled to deduct under section 12 ;(c)the amount due, if any, including interest thereon, from such person, to the Government before the appointed day ;(d)the amount, if any, relating to debts ; mortgages or obligations as mentioned in sub-section (2) of section 11 :Provided that before making any deduction under this section, the grantee, shall be given a notice to show cause against such deductions, within a period of thirty days from the date of receipt of such notice.
