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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2) in The United Provinces Private Forests Act, 1948

(2)Any declaration made in respect of any area by the State Government under the provision to sub-section (1) shall cease to have effect from the date of any final order passed under Section 18 directing that the proposal to constitute such area a vested forest shall be dropped, or of any order passed under subsection (1).