Section 9(3)(b) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971

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State of Telangana - Subsection

Section 9(3)(b) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971

(b)where he considers that the minor forest produce in question has since become unsuitable for manufacture of finished goods or for any other commercial purpose, direct the payment to the person aggrieved of any amount not less than the price of such minor forest produce payable to him under sub-section (1) and such further compensation not exceeding twenty per centum of such price, as he may deem fit, by way of damages for the loss suffered by such person.

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State of Telangana - Subsection

Section 9(3)(b) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971