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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(1)(b) in Assam Forest Regulation, 1891

(b)if such claims have been made, the period fixed by Section 15 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 ; and