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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(3) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975

(3)
(a)The Financial Commissioner may at any time call for the record of any case pending before or disposed of by the Collector Forests, or the Commissioner.
(b)The Commissioner may call for the record of case pending before or disposed of by the Collector Forests.
(c)If in any case in which a Commissioner has called fora record, he is of opinion that the proceedings taken in order made should be modified or reversed, he shall report the case with his opinion thereon for the orders of the Financial Commissioner.
(d)The Financial Commissioner may in any case called for under clause or reported to him under clause pass such order as he thinks fit:
Provided that he shall not pass an order reversing or modifying any proceedings order of the Collector Forests or the Commissioner and affecting any question of right between private persons without giving those persons an opportunity of being heard".The ScheduleList of forests recommended for final notificationRange........................Division.........................Tehsil..................District..........................
SI. No. Name of Forest Protected Mohal Khasra Number (Area in acres General Descriptions
(1) (2) (3) (4) (5) (6)