Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94A] [Entire Act] State of Rajasthan - Subsection Section 94A(2) in Rajasthan Land Revenue Act 1956 (2)In the event of such trees dying or being blown down or being cut down by order of the Collector, the timber shall be the property of the State Government.
