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State of Uttar Pradesh - Section

Section 198 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

198.

(i)The Collector shall, on application mentioned in Rule 197 being filed before him, make an enquiry to satisfy himself that-
(a)the land is covered by a grove;
(b)there are trees in such number that they preclude the land from being used for any other purpose.
(c)the applicant is entitled to file the application; and
(d)the grove was planted on or after the day of vesting.
(ii)If the Collector thinks necessary the enquiry may be made by an officer subordinate to him not lower in rank than a tahsildar.