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[Cites 0, Cited by 0] [Section 13(12)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(12)(d) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(d)The allottee shall not interfere with any existing easement or customary rights of the public or of the owner of adjoining lands over the said land.