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[Cites 0, Cited by 0] [Section 382(1)] [Section 382] [Entire Act]

State of Uttar Pradesh - Subsection

Section 382(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)securing the replanting in such a manner as may be specified in the order of any part of a woodland of which trees have been felled in the course of forestry operations whether with or without the permission of the Municipal Commissioner.