Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Uttar Pradesh - Subsection Section 27(3) in The U.P. Private Forests Rules, 1950 (3)Cutting and removal of 'baib' grass and all other grasses used for industrial purposes will be subject to special regulations to be prescribed by the Chief Conservator from time to time.
