Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(1)(a) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(a)Except as otherwise directed in any case, regard being had to soil, climate, rainfall, location and other factors relevant to the land the grantee shall, where land is granted for an agricultural purpose-
(i)if there are standing trees on such land, maintain such minimum number of trees of suitable species so as to ensure that there is not less than 10 trees per hectare as may be mentioned as may be mentioned in such grant:
(ii)if there are no such trees, plant at least 10 trees per hectare within a period of two years from the date of taking over possession of land and secure their maintenance;