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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(b) in The Bihar Private Forest Act, 1947

(b)if any such claims have been made, the period limited by Section 27 for appealing from the orders passed on such claims has elapsed, and all appeals (if any) presented with such period have been disposed of by the Appellate Officer;