Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Himachal Pradesh - Subsection Section 15(2) in Himachal Pradesh Private Forests Act, 1954 (2)The removal of such trees, timber or fuel as are mentioned in sub-section (1) shall be subject to such conditions as the Forest Officer may deem necessary to impose.
