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

State of Telangana - Subsection

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

(a)where he considers the minor forest produce in question still suitable for the manufacture of finished goods or for any other commercial purpose, direct the authorised officer or agent, as the case may be, to purchase the same at the price fixed, for it and may also award to the person aggrieved such further compensation not exceeding twenty per centum of the price of the produce payable to him, as he may deem fit;