Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(d) in The U.P. Private Forests Rules, 1950 (d)The Chief Conservator may, by order in writing accept or modify the working-plan in such manner as he may consider necessary or direct that another working-plan shall be substituted for it.
