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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(3) in Rajasthan Land Revenue Act 1956

(3)The Court referred to in proviso to sub-section (1) may confiscate and sell any timber or other forest produce cut or removed in contravention of any rule made under sub section (1), and may apply the proceeds of the sale to either or both of the purposes mentioned in sub-section (2).