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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(1) in The United Provinces Private Forests Act, 1948

(1)The State Government may at any time, by notification, declare that the provisions of this Chapter shall cease to apply to a vested forest from such date as may be specified in the notification and that, with effect from that date, the forest shall cease to be a vested forest.