(4)Nothing in this section shall-(a)prevent a tenant from clearing his land of scrub- jungle, or from enjoying the fruits of trees standing on his land, or from propagating lac on trees standing on his land taking the produce thereof;(b)prevent an occupancy tenant from cutting sal or sisu, or a non-occupancy tenant or an under-raiyat from cutting a 'valuable tree' standing or grown on his land, which obstructs the cultivation of such land or otherwise renders it unfit for the purpose of the tenancy ; provided that he has, in the case of such tree, given his landlord thirty days' notice in the prescribed manner ;(c)entitle a landlord to consent to a tree being cut or appropriated, which he could not himself cut or appropriated.
