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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Assam - Subsection

Section 190(v) in Rules Under the Land and Revenue Regulation

(v)The lessee shall not without the express sanction of the Deputy Commissioner cut down or injure any timber or trees on such land, but may without such sanction clear away any brushwood or undergrowth which interferes with the exercise of the rights granted by the lease;