Section 25 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
25. Period for removal of building, structure, tube-well or crop from surplus area.
- Under sub-section (4) of section 32-G of the Act, the period shall be, -(a)three months from the date on which the final statement is published in the Official Gazette, for removing any building, structure or tubewell; and(b)reasonable time for removing a crop.Explanation. - The extent of reasonable time which shall be determined by the Collector with due regard to the climatic conditions of the area and other circumstances in which a farmer of average prudence may be harvest his crop once it is ripe.
