Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(7) in The U.P. Private Forests Rules, 1950

(7)Roots of trees shall not be dug except with the written permission of the Divisional Forest Officer.Permit No ........Form II[See Rules 4 and 25]Permit of Reclamation of Land
sondaughterwife| of ............ of mauza .............
pargana .............. district is hereby permitted subject to the conditions detailed below to reclaim .............acres of land in compartment ............................ block ........... of forest as shown on the map attached herewith.Divisional Forest Officer, Division.Conditions of permit