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State of Uttar Pradesh - Section

Section 46 in U.P. Revenue Code Rules, 2016

46. Application for tree plantation (Section 57(2)).

- Any person desiring to plant one or more fruit bearing trees (as defined in rule 47) on either side of any public road, path or canal, may apply to the Collector or to the competent authority defined in rule 48 for permission to plant such trees in R.C. Form-14.