Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(3) in The U. P. Protection of Trees Act, 1976 (3)The Divisional Forest Officer, may, after considering the cause, if any, shown by the claimant, direct him to plant such number and class of trees as may be specified in the direction.
