Section 24H(1) in Rajasthan Tenancy (Government) Rules, 1955
(1)Removal of any tree or class of trees may be granted in following cases :-(i)If it will help any work of construction by and on behalf of the village community; or(ii)If such removal is necessary for the extension of cultivation or other agricultural activities of the tenant; or(iii)If it will mitigate any real existing grievance of the tenant; or(iv)If the existing trees Eire dried up and their removal is in the interest of plantation of new trees; or(v)In the case of fruit trees, if such trees have become over-mature and rot and deterioration having set in; or(vi)If such trees are so dense that they affect the fertility of the soil or otherwise cause damage to the soil or standing crops, if there be any.
