Legal Document View

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

State of Himachal Pradesh - Section

Section 25 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975

25. Appeal Review and Revision.

(1)An appeal from the original order of Collector Forests under these rules shall lie to the Commissioner within 60 days from the date of order to be appealed against and that to the Financial Commissioner, when the order is made by the Commissioner, within 90 days from the date of order of Commissioner:Provided that when an original order is confirmed on first appeal, further appeal shall not lie.
(2)The Collector Forests may either of his own motion or on the application of any party interests, review and on so reviewing modify, reverse or confirm any order passed by himself or by any of his predecessors in office.Provided that -
(a)an application for review shall not be entertained unless it is made within 30 days from the passing of the Forests that he had sufficient cause for not making the application within the said period of 30 days.
(b)an order shall not be modified or reversed unless reasonable notice has been given to the parties affected thereby to appear and be heard in support of the order.
(3)
(a)The Financial Commissioner may at any time call for the record of any case pending before or disposed of by the Collector Forests, or the Commissioner.
(b)The Commissioner may call for the record of case pending before or disposed of by the Collector Forests.
(c)If in any case in which a Commissioner has called fora record, he is of opinion that the proceedings taken in order made should be modified or reversed, he shall report the case with his opinion thereon for the orders of the Financial Commissioner.
(d)The Financial Commissioner may in any case called for under clause or reported to him under clause pass such order as he thinks fit:
Provided that he shall not pass an order reversing or modifying any proceedings order of the Collector Forests or the Commissioner and affecting any question of right between private persons without giving those persons an opportunity of being heard".The ScheduleList of forests recommended for final notificationRange........................Division.........................Tehsil..................District..........................
SI. No. Name of Forest Protected Mohal Khasra Number (Area in acres General Descriptions
(1) (2) (3) (4) (5) (6)