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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Bengal Presidency - Subsection

Section 18(1)(d) in Bengal Tenancy Act, 1885

(d)shall be entitled-
(i)to plant,
(ii)to enjoy the flowers, fruits and other products of,
(iii)to fell, and
(iv)to utilise or dispose of the timber of, any tree on the land comprised in his holding.