Section 20(1)(b) in Rajasthan Forest Act, 1953

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State of Rajasthan - Subsection

Section 20(1)(b) in Rajasthan Forest Act, 1953

(b)if any such claim have been made, the period limited by Section 17 for appealing from the orders passed on such claims has elapsed, and all appeals (if any) presented without such period have been disposed of by the appellate Officer of Court, and

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State of Rajasthan - Subsection

Section 20(1)(b) in Rajasthan Forest Act, 1953