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State of Uttar Pradesh - Section

Section 4 in The U.P. National Parks Act, 1935

4. Constitution of other national parks.

- The State Government may, by notification in the official Gazette constitute any other Government forest area a national park for the purpose of this Act, and any park so constituted shall be deemed to be constituted under this Act; provided that no such notification shall be made, except on the recommendation of a resolution passed by both Houses of the State Legislature.