Section 30A in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
30A. Contents of application.
- If trees, in any field at the time of commencement of the Act are the property of any person other than the Khatedar tenant, such owner shall make an application to the Tehsildar of that area for determining the amount of compensation to be given by Khatedar tenant in occupation of the holding. The application should contain :-(1)Name and full address of the tenant in occupation of the holding;(2)An extract from Khatauni in regard to the holding on which trees are standing;(3)Nature and description of trees;(4)Account of expenditure incurred on the trees;(5)Annual income from the trees;(6)Compensation claimed.
