Section 32(8) in The U.P. Private Forests Rules, 1950

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State of Uttar Pradesh - Subsection

Section 32(8) in The U.P. Private Forests Rules, 1950

(8)The following work shall be carried out by the landlord for the restocking and improvement of the forest area (details should be filled in by the Divisional Forest Officer).

(a)................... (b) ................... (c) ..................... (d) ........................

Form IV[See Rule 31]Name of forest .........................Block .........................................Compartment ............................

DivisionDistrictSub-Division

Forest Offence..................Report on ............... dated .........

RangeTahsil

Appendix AThe following headings will be used in writing up a working-plan :Table of ContentsIntroductionGlossary of local names of trees, shrubs, etc.Glossary of local terms.

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State of Uttar Pradesh - Subsection

Section 32(8) in The U.P. Private Forests Rules, 1950