Section 24EE in Rajasthan Tenancy (Government) Rules, 1955
24EE. [ Form of application. - (1) An application for permission under the proviso to sub-section (2) of Section 84 of the Act shall be in Form "C-I".
[Provided that no such permission shall be necessary in cash of removal of Eucalyptus, Su-Babul, Ardu, Vilaiti Babul, [Desi Babul] and Israeli Babul Standing on applicant's holding is sought.](2)It shall be submitted to Tehsildar having jurisdiction through the Patwari of the circle in which the land on which the trees sought to be removed, are situated.] [Inserted by Notification Dated 27-4-1977, Published in Rajasthan Government Gazette, Part IV(C), Dated 27-4-1977 and renumbered by No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]
