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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(1)(b) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992

(b)any person who, immediately before such vesting, has, in his possession, custody or control, any books, documents or other papers, relating to the management of the Kutlehar Forest or grant shall be liable to account for the said books, documents and papers to the Government and shall deliver them up to the Government or to such person as the Government may authorise in this behalf.