Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES REGARDING PURCHASE OF RIGHTS IN TREES, 1950 CONTENTS 1. . 2. . 3. . 4. . 5. . RULES REGARDING PURCHASE OF RIGHTS IN TREES, 1950 RULES REGARDING PURCHASE OF RIGHTS IN TREES, 1950 1. . :- An application by a malik-makhuza shall specify the number and species of trees the right in which he desires to purchase and the name of the person in whom such right vests. It shall be accompanied by a copy of the filed book (Khasra) pertaining to the plot land or an extract copy of the Village Administration Paper or any other document which purports to show the existing right in the trees. 2. . :- The Revenue Officer shall on receiving the application cause notice to be served in accordance with the provisions of Section 23 of the Central Provinces Land Revenue Act, 1917 (II of 1917), on the person in whom the right in trees vests, and after hearing such evidence as the parties may adduce and making such other enquiries as he thinks fit shall proceed to fix the value of the right. 3. . :- On the value of the right being fixed under rale 2, the malik- makhuza shall within such period not being less than one month as may be ordered by the Revenue Officer, deposit in his office the sum so fixed. On such deposit being made the Revenue Officer shall declare the malik-makhuza to have the same rights in trees as in the plot itself and shall put him in possession of the trees. If the malik-makbuza fails to make the deposit within the time fixed, the application shall be dismissed. 4. . :- 1 Where the management of any village vesting in the State is entrusted to a Gram Panchayat, it shall perform its functions in accordance with such directions as may be made under the Central Provinces and Berar Panchayats Act, 1946. 1. Published vide Notification No. 52-XXVIII, dated 27th February, 1951. 5. . :- The State Government may authorise the Sarpanch or Deputy Sarpanch of such Gram Panchyat to exercise all or any of the powers exercisable by a mukadoam or a lambardar or a landlord under the Central Provinces Tenancy Act, 1920 or under the law in force in the merged territories and such powers shall be exercised by the authorised officers in such manner and subject to such directions as may be issued from time to time.