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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Bombay Presidency - Subsection

Section 51(2) in The Bombay Forest Rules, 1942

(2)The Collector or Prant Officer may, by written order delivered to the patel, authorise the cultivators of a village to cut down the after-growth of teak, blackwood and tivas trees, subject to the condition that two leading shoots from each stump with all their branches are left permanently untouched, and may at any time modify such order by withdrawing such authority either from particular cultivators or from all the cultivators or in respect of particular areas.C. Ahmednagar District