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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(1)(b) in The United Provinces Private Forests Act, 1948

(b)directing that the proposal to constitute the said area a vested forest shall be dropped either in respect of the whole of the said area or in respect of a part of it to be specified in the order.