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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(1)The allotment of unculturable waste land shall be made to a bonafide resident of Rajasthan who is interested in developing private forests and has the competence and resources to establish a forest in accordance with the terms and conditions of these rules.