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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(a) in The U.P. Private Forests Rules, 1950

(a)The Divisional Forest Officer may, on application, grant a licence in Form III to any person who is the inhabitant of a town or village in the neighbourhood of a vested forest to take trees and timber or other produce of the said forest for his own use.