Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955

(3)Process of plantation of Orchard. - The grantee shall, within one year from the date of the flow of perennial supply of water in the canal, plant trees, in not less than 2 bighas each year so that the whole area of 20 bighas of "A" class block and 12 bighas of "B" class block reserved exclusively for plantation of trees is under plantation within 10 and 6 years respectively. It will, however, be at the discretion of the grantee to plant the said area quicker than this, if he so likes.