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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2) in The United Provinces Private Forests Act, 1948

(2)A copy of such notification shall be served on the landlord in the prescribed manner.Explanation. - For the purpose of clause (b), it shall be sufficient to describe the limits of the area by roads, rivers, bridges or other well-known or readily intelligible boundaries.