Section 31 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
31. Sale of Irsali trees out side reserved area.
- In the taluqas in which boundaries of existing forest have been demarcated by the Forest Department, the x x x Collector may, if he deems fit to be let out for cultivation such land as are excluded from the boundaries fixed, sell the trees therein at a reasonable price and let out the land for cultivation and credit the sale proceeds of the timber to the Forest Department; but in case the valuable Irsali timber therein be in abundance an intimation in writing for sale of timber shall be given to the District Forest Officer. It shall be incumbent on the Forest Department either to fell or sell the trees within one year from the date of receipt of the intimation, otherwise the Collector on the expiry of the said period may, at his own instance, sell and credit the amount to the Forest Department, and in case it is not deemed fit to fell such trees, they may be preserved and including the land on which those trees lie patta of the remaining land may be given.
