Section 41(2)(d) in The U.P. Minor Minerals (Concession) Rules, 1963

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State of Uttar Pradesh - Subsection

Section 41(2)(d) in The U.P. Minor Minerals (Concession) Rules, 1963

(d)No entry shall be made on any reserved, protected or vested forest without the previous sanction in writing of the Divisional Forest Officer nor shall any trees or timber be felled, cut or used without obtaining the sanction in writing of that Officer nor otherwise than in accordance with such conditions as the State Government may impose in this behalf;

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State of Uttar Pradesh - Subsection

Section 41(2)(d) in The U.P. Minor Minerals (Concession) Rules, 1963