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[Cites 0, Cited by 0] [Section 11(14)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(14)(d) in Rajasthan Forest (Settlement) Rules, 1958

(d)In cases in which appeals are preferred against his decisions the Forest Settlement Officer will obtain copies of the appellate decisions, which should form part of the settlement record. A brief abstract of each appellate judgment should also be prepared and entered in the appropriate column of register 'B' reference being made in the 'remarks' column to the number and date of such judgment.