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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(2)(b) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975

(b)an order shall not be modified or reversed unless reasonable notice has been given to the parties affected thereby to appear and be heard in support of the order.