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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Rajasthan - Subsection

Section 84(7) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(7)Nothing in this section shall apply to the State Government or affect the right or power of the State Government to remove or cause to be removed or order the removal of any tree standing on any land entered in the name of the State in Revenue Records for any purpose.