Section 5(1) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
(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.
