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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(ii) in Rajasthan Forest (Settlement) Rules, 1958

(ii)The preliminary"demarcation need not necessarily be of so permanent a character as the final demarcation, but it should be a definite and continuous line sufficient to show to the Forest Settlement Officer and the villagers concerned where and how it runs. The width of the boundary line should be at least ten feet.