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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(3) in The U.P. Private Forests Rules, 1950

(3)The apportionment of the revenue derived from forest belonging to two or more landlords, when managed by the same staff, shall be made in accordance with the areas of their respective forests :Provided that the revenue derived from any individual forest shall be credited to the accounts of the landlord of that forest.