Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Himachal Pradesh - Subsection Section 19(iii) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975 (iii)The Collector Forests shall get prepared the following records for each forest with the help of revenue settlement record: -
