Section 2 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
2. Definition.
- In these rules, unless the context required otherwise;(1)"Act" means the Indian Forest Act, 1927.(2)"Form" means a form appended to these rules, and(3)"Forest Settlement Officer" means Collector, Forest Department, Himachal Pradesh and includes an officer appointed as such under Rules of these Rules.
