Section 39 in The United Provinces Private Forests Act, 1948
39. State Government to receive all revenues from and incur expenditure on vested forest.
- The State Government shall receive all revenues accruing from the working and management of a vested forest and shall pay the whole expenditure incurred in the working and management of such forest, and the landlord of such forest or any other person shall not be entitled to make any objection to any expenditure that the State Government may consider it necessary to incur on such working and management.
