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State of Uttar Pradesh - Section

Section 63 in The United Provinces Private Forests Act, 1948

63. Presumption that forest produce belongs to vested forest.

- Whenever in connection with any forest offence a question arises as to whether any trees, timber or other forest produce seized within the limits of a vested forest belongs to such forest, such trees, timber or other forest produce shall be presumed to belong to such forest until the contrary is proved.