Section 30A(2)(b) in The Tea Rules, 1954

[Cites 0, Cited by 0] [Section 30A(2)] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(2)(b) in The Tea Rules, 1954

(b)A tea estate whose permissible area at the commencement of each five-year period exceeds 10 hectares but does not exceed 60 hectares may be granted permission to extend its area equal to the permissible area of the estate at the commencement of the five-year period:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 30A(2)(b) in The Tea Rules, 1954