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State of Andhra Pradesh - Section

Section 47 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

47. Permission to take wood from waste land out side reserved forest.

- Where trees are standing in any waste land outside the reserved forests the ryots in general of the village may take firewood and agriculturists such wood as may be required for agricultural implements without payment of any tax and subject to rules made by the Government by notification.Land Revenue