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State of Telangana - Section

Section 37 in Telangana Land Revenue Act, 1317 F.

37. Rules relating to lopping of Sendhi and toddy and tapping trees to apply to trees belonging to [Government] [Substituted by Act No.III of 1308 F.].

- Rules and orders relating to the [***] [Omitted by Act No.III of 1343 F.] lopping of sendhi and toddy trees which are now in force or may hereafter be enforced by the [Government] [Substituted by Act No.III of 1308 F.] by notification shall apply to trees belonging to the [Government] [Substituted by Act No.III of 1308 F.] only.Lopping of trees belonging to Pattadar and use of leaves, fruits and wood shall be exempted from such restrictions and orders.