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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2)(h) in Rajasthan Forest Act, 1953

(h)prohibit absolutely or subject to conditions within specified local limits, the establishment of sawpits, the converting, cutting, burning, concealing or marking of timber, the altering or effacing or any marks on the same or the possession or carrying of marking hammers or other implements unset for marking timber;