Section 20(1)(b) in Indian Forest Act, 1927

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Union of India - Subsection

Section 20(1)(b) in Indian Forest Act, 1927

(b)if any such claims have been made, the period limited by section 17 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 or Court; and

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Union of India - Subsection

Section 20(1)(b) in Indian Forest Act, 1927