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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3)(a) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(a)if he considers the specified forest produce in question still suitable for the manufacture in which specified forest produce is used or for trade direct the authorised officer or agent, as the case may be, to purchase the same and may also award to the person aggrieved such further compensation not exceeding twenty per centum of the price of the specified forest produce payable to him as he may deem fit.