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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(2)After obtaining permission under the above provisos the tenant shall cut the trees in such manner as to leave standing on the land five times as many trees as there are killas or Bighas in the land. The trees to be so left standing shall be mature ones and will as far as possible be left on or along the Batbandi line of each killa or along the water-course of the land.