Section 32 in Rules Having The Force of Law and Executive orders Relating to Forests
32. Land applied for to be compact. - If the area applied for exceeds 50 acres, it must be compact and such as might be enclosed within a ring fence. If the land touches a public road or navigable river, the length of the road or river, frontage must not exceed one-half the depth of the area applied for; but if for any special reasons the State Government sees fit to relax this restriction, they may do so.
