Section 5 in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
5. [ Amount to be paid by the Government. [Section 5 substituted vide H.P. Act No. 3 of 1995.]
(1)In consideration of the vesting in the Government the right, title and interest of any person under section 4, the Government shall, subject to the provisions of this Act, pay to such person an amount equivalent to the net income, after deduction of all lawful expenses incurred by him in the management, accrued to him during the five financial years, preceding immediately the Publication of this Act in the Official Gazette, in five annual equal instalments.(2)The amount payable under sub-section (1) shall be paid on the 1st day of June, every year for a period of five years from the appointed day and shall bear interest at the rate of 10 per cent per annum from the date such amount becomes payable till the date of payment.]
