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State of Uttar Pradesh - Section

Section 45 in The United Provinces Private Forests Act, 1948

45. Extent of rights of right-holders to be varied by Forest Officer.

- When the right-holder's share of the produce of a vested forest is insufficient in any year to meet the maximum requirements of the right-holders the Forest Officer shall determine for that year the amount of such produce which each right-holder may take in accordance with the rules.