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State of Uttar Pradesh - Section

Section 50 in U.P. Revenue Code Rules, 2016

50. Grant of permission (Section 57).

- If the application is allowed, the officer concerned shall issue a written permission specifying the following particulars:-
(a)The name, parentage and address of the applicant;
(b)The number and nature of the trees sought to be planted;
(c)Precise area and location for which permission was granted;
(d)The period during which the plantation shall be made.