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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(a) in The U.P. Private Forests Rules, 1950

(a)On receipt of an application in writing from a person having the right to cut, collect or remove any trees, timber or fuel from a notified forest and subject to such directions as may be issued by the Conservator from time to time "felling permit" in Form I may be issued by the Divisional Forest Officer :