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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(15) in Himachal Pradesh Private Forests Act, 1954

(15)"right holder" means a person who has by custom a right of cutting or collecting in and removing from a forest, timber, fuel and other forest produce for his domestic and agricultural purposes and of pasturing his cattle in a forest;