Section 13(d) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
(d)In cases in which appeals are preferred against-his decisions the Forest Settlement Officer will obtain copies of the appellate decisions, which should form part of the settlement period. A brief abstract of each appellate judgement should also be prepare and entered in the appropriate column of register 'B' reference being made in the 'remarksÂ’ column to the number and date of such judgement.
