Section 76 in Himachal Pradesh Private Forests Act, 1954
76. Savings.
- Nothing in this Act shall affect any right to minerals lying in or under the Controlled Forest and the State Government shall make adequate provisions for exercise of this right by the person or persons legally entitled to this right in accordance with any rule made by the State Government in this behalf.Notifications And Rules Under The Himachal Pradesh Private Forests Act, 1954Appointments And DelegationsGovernment Of Himachal Pradesh Forest DepartmentNotificationsShimla-4, the 3rd September, 1956No. Ft. 1-81/55. - In exercise of the powers conferred by section 3(7) of the Himachal Pradesh Private Forests Act, 1954, enforced in Himachal Pradesh with effect from the 20th August, 1955, the Lieutenant Governor, Himachal Pradesh, is pleased to appoint the following officials as Forest Officers under the said section of the Act to carry out all or any purposes of this Act or to do anything required by this Act or any Rule made thereunder to be done by the Forest Officer: -
