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 52A] [Entire Act] State of Rajasthan - Subsection Section 52A(6) in Rajasthan Forest Act, 1953 (6)The Appellate Authority may also pass such orders of consequential nature, as it may deem necessary.
