Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Uttar Pradesh - Subsection Section 24(11) in The U.P. Private Forests Rules, 1950 (11)Before exporting timber from any vested forest, it shall be marked with a sale or export hammer which shall be registered in the same manner as a property mark.
