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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Himachal Pradesh - Subsection

Section 21(3)(c) in Himachal Pradesh Private Forests Act, 1954

(c)appointing a Forest Settlement Officer to enquire into and determine the existence, nature and extent of any rights other than landlord's rights alleged to exist in favour of any person in or over any area comprised within such limits, or in or over any forest produce and to deal with the same as provided in this chapter.