Section 46A(1) in Telangana Land Revenue Act, 1317 F.
(1)Notwithstanding anything contained in [sections 34, 38 and 39] the Government may by notification in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O. 1957.] prohibit or regulate the felling of sendhi, toddy and Gulmohwa trees [and fruit bearing trees of any specified kind] [Added by Act No.XIV of 1954.] in such area and subject to such conditions and restrictions as may be specified in the notification.
