Section 84 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
84. When and by whom trees may be removed
-(1)Omitted.(2)A Khatedar tenant holding land below the ceiling area may remove trees standing on his holding for any purpose;Provided that no such tenant-shall remove trees for purpose other than his bonafide or agricultural use except with the permission of such authority and subject to such terms and conditions as may be prescribed by the State Government.(3)A Gair Khatedar tenant may, with the previous permission of the Tehsildar, remove any trees standing on his holding for his own domestic or agricultural use.(4)A sub-tenant may, with the previous permission of the person from whom he holds, remove any trees standing on his holding for his own domestic or agricultural use.(5)A Khatedar tenant holding land in excess of the ceiling area desiring to remove any trees which vest in him or are in his possession may do so under a licence to be granted by the Sub-Divisional Officer.(6)Upon receipt of an application under sub-section (5), the Sub-Divisional Officer may after making such inquiry as may be necessary in the prescribed manner and taking in to consideration the prescribed matter, grant the requisite licence in the prescribed form on payment of the prescribed fee subject to such terms, restrictions, as may be prescribed.(7)Nothing in this section shall apply to the State Government or affect the right or power of the State Government to remove or cause to be removed or order the removal of any tree standing on any land entered in the name of the State in Revenue Records for any purpose.
