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State of Rajasthan - Section

Section 37 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

37. Conditions of licence.

- It shall be a condition of every licence granted under the Act that the removal of trees shall be done :-
(a)within the period mentioned in the licence, and according to the ten or thereof;
(b)without causing damage to the land, standing crops, grass or trees or building of neighbours.