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[Cites 0, Cited by 0] [Section 55(3)] [Section 55] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 55(3)(b) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(b)the expression 'forest lessee' shall be construed to mean a person in whose favour a right to convert and remove forest produce from any forest has been granted under any lease deed, bond or instrument.