Section 24G(3) in Rajasthan Tenancy (Government) Rules, 1955
(3)The permission shall be valid for a period of 30 days from the date of the sanction, and can be extended for a further period not exceeding of 30 days.][Provided that khatedar shall not be allowed to cut more than 10% of the trees standing on his holding in any calendar year.] [Added by No. F. 6(23) Revenue/Gr. IV/79/60, Dated 2-9-1986, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 18-9-1986, p. 165.]
