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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(2)(a) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975

(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.