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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(5)(iii) in The West Bengal Private Forests Act, 1948.

(iii)at the commencement of the proceedings before the arbitrator the owner of the forest, or the Regional Forest-officer by whom the compensation is payable, and the person to be compensated shall state what in their respective opinions is a fair amount of compensation;