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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(5) in The United Provinces Private Forests Act, 1948

(5)The Forest Officer shall decide when the claimant has cut, collected and removed trees, timber or other forest produce to the Aggregate value mentioned in sub-section (3) and the decision of the Forest Officer shall, subject to any order that may be passed in revision by the Conservator of Forest, Working Plans Circle, be final.