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] [Entire Act] State of Rajasthan - Section Section 3 in The Reserved Forest Rules, 1957 3. Practice and permit for shifting cultivation. - The practice of shifting cultivation shall remain confined to the areas already under such cultivation and no person shall extend this practice in new area without obtaining a permit in writing in Form II from the Divisional Forest concerned.
