Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(i) in The U.P. Village Forests Joint Management Rules, 1997

(i)The share of the Village Community in the income after deducting the cost of investment and after meeting rights and privileges shall be fifty per cent subject to the maximum of Rs. 50,000 in a year calculated from the date of the agreement referred to in Rule 3 :