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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1) in Rajasthan Forest Act, 1953

(1)In the case of a claim to a right in or over any land other than the following rights:-
(a)a right of way;
(b)a right to water-course or to use of water;
(c)a right of pasture; or
(d)a right to forest produce; the forest Settlement Officer shall pass an order admitting or rejecting the same in whole or in part.