Section 32(1)(b) in The United Provinces Private Forests Act, 1948

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(1)(b) in The United Provinces Private Forests Act, 1948

(b)if any such claims have been made, the period limited by Section 29 for appealing from the orders passed on such claims has elapsed, and all appeals (if any) presented within such period have been disposed of by the appellate officer,

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State of Uttar Pradesh - Subsection

Section 32(1)(b) in The United Provinces Private Forests Act, 1948