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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(vi) in The U.P. Village Forests Joint Management Rules, 1997

(vi)to exclude a person, who, in the opinion of a Village Committee, is responsible to cause any damage by fire or otherwise to the Village Forest, from all or any privileges in the Village Forest;