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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(4) in The U.P. Private Forests Rules, 1950

(4)The permit may be cancelled at any time by the Conservator or the Divisional Forest Officer, and the permit-holder shall immediately stop felling, conversion and removal of the forest produce and withdraw from the forest should he receive a written request to do so from either of the aforesaid officers.