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[Cites 0, Cited by 0] [Section 13(11)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(11)(f) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(f)The allottee shall be permitted to cut and take the timber of the tree on its attaining silviculture maturity as recommended by the Forest-Department provided he has planted two trees for each tree to be cut, at least 2 years before the expiry of the life of that three. If the planter has not planted 2 trees at least 2 years before the tree attaining silviculture maturity, the timber can be permitted to be cut and taken away only on the written Permission of the Sub-Divisional Officer mid prior deposit of such fee with the Government that may be prescribed specified.