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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(3)(d) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975

(d)The Financial Commissioner may in any case called for under clause or reported to him under clause pass such order as he thinks fit: