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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(3)(a) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975

(a)The Financial Commissioner may at any time call for the record of any case pending before or disposed of by the Collector Forests, or the Commissioner.