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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(5) in Himachal Pradesh Private Forests Act, 1954

(5)The Forest-officer shall decide when the claimant has cut, collected and removed trees, timber or other forest produce to the aggregate value mentioned in sub-section (3) and the decision of the Forest Officer shall, subject to any order that may be passed in revision by the Conservator of Forests, Working Plans Circle, be final.