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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(2) in Himachal Pradesh Private Forests Act, 1954

(2)Any declaration made in respect of any area by the State Government under the proviso to sub-section (1) shall cease to have effect from the date of any final order passed under section 21, directing that the proposal to constitute such area a Controlled Forest shall be dropped, or of any order passed under sub-section (1).