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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(5)(l) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(l)The lessee shall not cut or remove any live trees or plants or cause them to be cut or removed without the previous written permission of the authorized officer. He shall hand over, from time to time, the trees cut with the authorized officer's permission, and also the withered, wind-fallen or dead trees and branches, to the village officer who shall arrange for their sale in public auction and remit the proceeds thereof to the Government after deducting the charges incidental thereto.