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State of Rajasthan - Section

Section 14 in Rajasthan Forest Act, 1953

14. Record where he admits claims.

- In regard to a claim to a right of pasture or to forest produce admitted under Section 12:the Forest Settlement Officer shall record the extent to which the claims is so admitted, specifying the number and description of the cattle which the claimant is from time to time entitled to graze in the forest, the season during which such pasture is permitted, the quantity of timber and other forest produce obtained by the exercise of this rights claimed may be sold or bartered.