Section 13(10)(a) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

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State of Rajasthan - Subsection

Section 13(10)(a) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(a)The allottee shall be entitled to the usufruct of the trees only. The usufructuary rights shall include the rights-

(i)to gather dead branches:

(ii)to take away any twangs and looping of the branches:

(iii)to harvest produce such as fruits, flowers, seeds, leaves, tappings (of resing etc):

(iv)to carry on tree based activity like be keeping, mage/tursar silkworm rearing lac production etc.:

(v)to copping of trees: and

(vi)to hyphothecate trees/land only to financial institutions for loans by deposit of the trees/patta with the financial institutions and creating a charge on the trees or land in favour of such institution:

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State of Rajasthan - Subsection

Section 13(10)(a) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986