Section 34(3)(iii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(3)(iii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(iii)Whether the exploitation of the forest has been in accordance with the rules of the Forest Department or the lease or contract has resulted in a destruction of the forest given on lease or contract.

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State of Rajasthan - Subsection

Section 34(3)(iii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954