Section 3(7)(b) in The United Provinces Private Forests Act, 1948

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(b)

(i)trees and leaves, flowers and fruits, bark and all other parts or produce not hereinbefore mentioned, of trees;

(ii)plants not being trees (including grass, creepers, reed and moss) and all parts or produce of such plants;

(iii)wild animals and skins, tusks, horns, bones, silk cocoons, honey and wax, and all other parts of produce of animals; and

(iv)peat, surface soil and rock.

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