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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(iv) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975

(iv)The demarcation of forests will be carried out by the Forest Department. The boundary marks will be maintained properly till the preliminary inquiry is completed and are replaced by suitable the Divisional Forest Officer of the Division and it will be the duty of the Forest Department to look after and maintain them properly.