Section 17(1)(c) in The United Provinces Private Forests Act, 1948

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State of Uttar Pradesh - Subsection

Section 17(1)(c) in The United Provinces Private Forests Act, 1948

(c)stating that any landlord whose interests are likely to be affected if such area is constituted a vested forest may, within such period, not being less than three months from the date of the notification, as shall be stated in the notification, present to the Collector in writing any objection to such area being constituted a vested forest.

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State of Uttar Pradesh - Subsection

Section 17(1)(c) in The United Provinces Private Forests Act, 1948