Section 75(3)(c) in The United Provinces Private Forests Act, 1948

[Cites 0, Cited by 0] [Section 75(3)] [Section 75] [Entire Act]

State of Uttar Pradesh - Subsection

Section 75(3)(c) in The United Provinces Private Forests Act, 1948

(c)All rules made under this section shall, as soon as possible, be laid before the U.P. Legislative Assembly but with a clear notice of not less than 14 days, and the Legislative Assembly may, modify the rules, during the session in which they have been placed before it.

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State of Uttar Pradesh - Subsection

Section 75(3)(c) in The United Provinces Private Forests Act, 1948