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State of Uttar Pradesh - Section

Section 48 in U.P. Revenue Code Rules, 2016

48. Competent authority defined (Section 57).

- For the purposes of this Chapter, the term 'Competent Authority' means the Divisional Forest Officer (Forest), the Executive Engineer (Public Works Department), the Executive Engineer (Irrigation) or the Tahsildar (Revenue) within whose jurisdiction the site of the proposed plantation is situate.