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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3)(iv) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(iv)The details of Tendu Patta collected from different Gram Sabha areas shall be compiled by the Forest Department in accordance with the procedure finalized by the Advisory Committee constituted by the Forest Department for advising the State Government on the rate at which tendu patta is collected every year;