Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 6 docs - [View All]
Babu Noorul Hasan Khan vs Ram Prasad Singh & Ors on 18 October, 1979
Kaniyankandiyil Kunhiraman ... vs Pairu Kurup Of Mannukandiyil ... on 6 August, 1968
Bhabagrahi Panda vs Trilochan Kar And Ors. on 16 September, 1987
Narayanaru Thrivikranaru vs V.Madhavan Potty And Others on 10 February, 2000
Smt. Jaswant Kaur And Anr. vs The State Of Haryana And Anr. on 17 March, 1977

Loading...
User Queries
[Section 12] [Complete Act]
Central Government Act
Section 12(1) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(1) The right to all trees, jungles or other natural products growing on land set apart for forest reserves and to all trees, brush wood, jungle or other natural product, wherever growing, except in so far as the same may be the property of any person, vests in the Government, and such trees, brush wood, jungle or other natural product shall be preserved or disposed of in such manner as may be prescribed, keeping in view the interests of the people in the area with regard to the user of the natural products.