Section 38 in The United Provinces Private Forests Act, 1948
38. Extent to which landlord is to be allowed to remove timber and other produce from vested forest.
- The Forest Officer appointed for any vested forest shall, subject to the requirements of any working plan prepared for the forest, allow the landlord of such forests to cut, collect or remove therefrom such quantity of trees, timber or other forest produce as may, in the opinion of the Forest Officer, be required for his reasonable agricultural or domestic needs.
