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

State of Rajasthan - Subsection

Section 11(5) in Rajasthan Forest (Settlement) Rules, 1958

(5)Copies of evidence of documents filed and on the decisions recorded by the Forest Settlement Officer may be granted to claimants under the Rules. Such copies must be stamped under the Court Fees Act.