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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(4)Any tree not cut before the expiry of the term of the tenancy and any tree or trees cut but still lying on the land when the period of the tenancy expires shall be the property of the Government.