Section 21(3)(a) in Chota Nagpur Tenancy Act, 1908

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(a)if the rent of such land is paid in cash, or if such land is a rent-free holding or a part of such holding, the Raiyat may,-

(i)plant trees and bamboos on such land and cut, cut down and appropriate the same;

(ii)cut, cut down and appropriate any trees or bamboos standing on such land;

(iii)appropriate the flowers, fruits and other products of any trees or bamboos standing on such land;

(iv)rear lac and cocoons on trees standing on such land and appropriate the same :

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