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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(a) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975

(a)The claims on which the Forest Settlement Officer will have to adjudicate will usually be of two classes; -
(i)claims to land;
(ii)claims to rights of the nature of easements, specified in section 12 of the Act.