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State of Himachal Pradesh - Section

Section 47 in Himachal Pradesh Private Forests Act, 1954

47. System of annual groups.

(1)When the Forest Officer has ordered the grouping of Controlled Forests under section 46, he may direct that the rights of right-holders in a Controlled Forest shall be exercised in such portion of such group as he may order.
(2)In passing orders under sub-section (1) the Forest Officer shall have regard to the conveniences of the right-holders so far as that is possible without prejudicing the efficient administration and conservation of the Controlled Forest.