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State of Telangana - Section

Section 47 in Telangana Land Revenue Act, 1317 F.

47. Permission to take wood from waste land outside 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] [Amended by Act No.III of 1308 F.] by notification.Land Revenue.