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State of Himachal Pradesh - Section

Section 8A in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974

8A. [ [Added vide No.10-7/74-Revenue A dated 13.3.76.]

(1)No land containing more than 40 trees of valuable species per acre shall be granted under this scheme.]
(2)If there are trees on the land granted under this scheme and the grantee is not in a position to pay the price of the trees at market rate, the trees shall be cleared by the Forest Department within a month from the date of grant of the land. **