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 5] [Entire Act] State of Himachal Pradesh - Subsection Section 5(ii) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975 (ii)Proposal for issuing a notification under section 4 of the Act will be submitted to the Government by the Chief Conservator of Forests.
