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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(5) in Rajasthan Land Revenue Act 1956

(5)Until the proclamation made under sub-section (4), clause (a), is withdrawn, it shall be unlawful for any person to cut, or cause to be cut, for sale or for conveyance or use outside the village area, any timber or brushwood, save with the previous sanction of the Collector and in the manner and to the extent permitted by him.