Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24G(2)] [Section 24G] [Entire Act]

State of Rajasthan - Subsection

Section 24G(2)(b) in Rajasthan Tenancy (Government) Rules, 1955

(b)If the application is for the removal of more than 15 trees the Tehsildar shall forward the application to the Sub-Divisional Officer concerned alongwith the report. The Sub-Divisional Officer after satisfying himself and subject to the ceiling limits of aforesaid proviso grant or refuse the permission stating the reasons thereof.]