Section 18(1) in The United Provinces Private Forests Act, 1948
(1)The Collector shall in the prescribed manner hear any objection presented under clause (c) of Section 17 and shall pass an order-(a)dismissing such objection, or(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.
