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State of Uttar Pradesh - Section

Section 51 in U.P. Revenue Code Rules, 2016

51. Revocation of permission (Section 57).

- Within one month from the date specified in rule 50(d), the person planting the trees shall inform the officer granting the permission in writing that the trees have been duly planted. If no such written information is sent, within the time stipulated in the order, the competent authority may pass the appropriate order granting further time or revoking the permission after affording opportunity of hearing to the applicant within 15 days.