Section 55(1)(a) in Rajasthan Registration Rules, 1955

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State of Rajasthan - Subsection

Section 55(1)(a) in Rajasthan Registration Rules, 1955

(a)Trees sold with a view to their being cut down and removed are 'Standing timber' within the meaning of clause (6) of section 2 of the Act, while trees sold with a view to being kept permanently standing and enjoyed by the taking of their fruits or otherwise are immovable property. Consequently documents relating to trees of these ordinarily used for timber should be registered in book No. IV unless the terms of the documents clearly contemplate their being kept standing and enjoyed; conversely, documents relating to trees not ordinarily utilised as timber should be registered in book No. I unless the terms of the document make it clear that they are to be cut down.

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State of Rajasthan - Subsection

Section 55(1)(a) in Rajasthan Registration Rules, 1955