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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(2)(b) in The U.P. Private Forests Rules, 1950

(b)in areas to which the U. P. Zamindari Abolition and Land Reforms Act does not apply-
(i)the President of the [Gaon Panchayat] [Now known as 'Gram Panchayat' vide U.P. Act No. 9 of 1994.] concerned;
(ii)where there is no [Gaon Panchayat] [Now known as 'Gram Panchayat' vide U.P. Act No. 9 of 1994.] and the area is either included in, or adjoins, the jurisdiction of local body, i.e. a [Notified Area Committee] [Now known as 'Nagar Panchayat' vide U.P. Act No. 12 of 1994.], or a [Town Area Committee] [Now known as 'Nagar Panchayat' vide U.P. Act No. 12 of 1994.] or a [Municipal Board] [Now known as 'Municipality' vide U.P. Act No. 12 of 1994.], the President of the [Notified Area Committee] [Now known as 'Nagar Panchayat' vide U.P. Act No. 12 of 1994.], or the [Town Area Committee] [Now known as 'Nagar Panchayat' vide U.P. Act No. 12 of 1994.] or the Chairman of the [Municipal Board] [Now known as 'Municipality' vide U.P. Act No. 12 of 1994.], as the case may be;