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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2) in The U.P. Private Forests Rules, 1950

(2)The landlord may be present either personally or through an authorised agent or counsel or file a written statement duly stamped in accordance with the Court Fees Act, 1870 or to both. He shall be allowed to produce evidence, both oral and documentary.