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[Cites 0, Cited by 0] [Section 37U(7)] [Section 37U] [Entire Act]

State of Rajasthan - Subsection

Section 37U(7)(iv) in The Rajasthan Minor Mineral Concession Rules, 1986

(iv)The lessee/licensee/short term permit holder shall not cut or injure any tree in area of his lease/licence/permit without the previous sanction in writing of any officer authorised in this behalf under any law in force; and