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] [Entire Act]

State of Uttar Pradesh - Section

Section 7 in The U.P. National Parks Act, 1935

7. Saving of rights in a park.

- No right within a national park which has been admitted and recorded by a Forest Settlement Officer under the Indian Arms Act, 1878, or under the Indian Forest Act, 1927, or which has been granted before the passing of this Act, shall be altered or interfered with, except by the consent of tne right holder or grantee affected thereby.