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

State of Uttar Pradesh - Subsection

Section 18(2) in The U.P. Private Forests Rules, 1950

(2)When the forests of two or more landlords are managed by the same staff, the apportionment of the cost of management shall be made in accordance with the areas of their respective forests :Provided that any special charges incurred solely on account of the management of any particular forest shall be debited solely to the account of the landlord of that forest.