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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(4)(i) in Telangana Land Revenue Act, 1317 F.

(i)An owner who is unwilling to get his trees tapped, shall before the end of April every year, intimate his unwillingness in writing, to the Excise Superintendent concerned. In case of failure to give such intimation, he shall not cut down his trees during a period of seventeen months following the said month of April;