Section 13 in The U.P. Private Forests Rules, 1950
13. Mode of hearing objections.
- As soon as possible after the expiry of the period specified in the notification under Section 17, the Collector shall issue a notice fixing the date, time and place for hearing of the objections presented to him under clause (c) of sub-section (1) of that section and shall serve it on the landlord concerned in the manner specified in Rule 12.
