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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(7)(b) in The Punjab Tari (Manufacture of Gur) Rules, 1955

(b)The licensee shall not be entitled to compensation for any trees withdrawn or taken up for public purposes or for any trees standing on the banks or beds of irrigation works under the control of the Public Works Department which that Department may require to cut down or strip off their leaves or branches.