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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(e) in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982

(e)"owner" means any person than the State Government authorised by virtue of ownership of land as per entries in revenue records prepared under the Himachal Pradesh Land Revenue Act, 1954 or by any other authority of law 6 of 1954 to own or to have in his possession the forest produce;