Section 15(2)(c) in Rajasthan Forest Act, 1953

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State of Rajasthan - Subsection

Section 15(2)(c) in Rajasthan Forest Act, 1953

(c)record an order, continuing to such claimants a right of pasture or to forest produce, as the case may be, to the extent so admitted, at such seasons, within such portions of the proposed forest, and under. such rules, as may be made in such behalf by the [State Government]. [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957)]

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State of Rajasthan - Subsection

Section 15(2)(c) in Rajasthan Forest Act, 1953