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State of Bihar - Section

Section 40 in The Bihar Private Forest Act, 1947

40. State Government to receive all revenues from and incur all expenditure on, private protected forest.

- The [State] [Substituted by A.L.O.] Government shall receive all revenues accruing from the working and management of a private protected forest and shall pay the whole expenditure incurred in the working and management of such forest, and the landlord of such forest or any other person shall not be entitled to make any objection to any expenditure that the [State] [Substituted by A.L.O.] Government may consider it necessary to incur on such working and management.