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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1) in The U.P. Private Forests Rules, 1950

(1)The Divisional Forest Officer may on an application made in this behalf issue with the sanction of the Chief Conservator, a permit in Form II for the breaking up a land in a vested forest for cultivation on condition specified therein and subject to the instructions contained in Rule 4.