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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(6) in The U.P. Private Forests Rules, 1950

(6)No tree capable of yielding timber shall be cut for the purpose of fuel. The Divisional Forest Officer will in his discretion decide for the purposes of this rule which species of trees shall be classed as timber trees.