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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Bihar - Subsection Section 30(d) in Bihar Forest Contract Rules (d)The lessee shall cut bamboo just above the second visible note or 12" (30 cm) above the ground level whichever is less. Cutting of bamboo must be done with a sharp axe and in such way that the stump is not split or torn.
