[Cites 0, Cited by 35]
[Entire Act]
Union of India - Section
Section 19 in Indian Forest Act, 1927
19. Pleaders.
- The State Government, or any person who has made a claim under this Act, may appoint any person to appear, plead and act on its or his behalf before the Forest Settlement Officer, or the appellate Officer or Court, in the course of any inquiry or appeal under this Act.| [Uttar Pradesh].- In its application to the State of Uttar Pradesh, for Section 19, substitute the following section 19, namely:19. Pleaders.The[State Government] [[Substituted by A.O.1950, for "ProvincialGovernment".]], or any person who has made a claim under this Act, mayappoint any person to appear, plead and act on its or his behalf before the Forest Settlement Officer or the District Judge in the course of any inquiry or appeal under this Act.U.P. Act 23 of 1965, Section 7 (w.e.f. 23-11-1965). |