Section 31(2) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
(2)It shall be submitted through the Patwari of the circle in which the lands on which the trees sought to be removed are situated.] [Substituted vide Notification No. F. 2(85) Revenue(B)/1/64, dated 6-7-1965, Published in Rajasthan Gazette, Part IV-A, Extraordinary 15-7-1965.]
