Section 20(1)(c) in Himachal Pradesh Private Forests Act, 1954

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State of Himachal Pradesh - Subsection

Section 20(1)(c) in Himachal Pradesh Private Forests Act, 1954

(c)stating that any landlord whose interests are likely to be effected if such area is constituted a Controlled Forest, may, within such period not being less than six months from the date of the notification, as shall be stated in the notification, present to the Collector in writing any objection to such area being constituted a Controlled Forest.

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State of Himachal Pradesh - Subsection

Section 20(1)(c) in Himachal Pradesh Private Forests Act, 1954