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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(4) in Himachal Pradesh Private Forests Act, 1954

(4)The Forest Settlement Officer appointed under clause (c) of sub section (3) shall, in the prescribed manner, give an opportunity to the landlord to be heard in the enquiry referred to in that clause.