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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

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

(a)On receipt of an application in writing from a person having the right to reclaim any land in a notified area or forest and subject to the prior approval of Government in each case, except that of groves a permit to reclaim land may be issued in Form II by the Divisional Forest Officer :