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] [Section 94] [Entire Act] State of Rajasthan - Subsection Section 94(7) in Rajasthan Land Revenue Act 1956 (7)No lease, lien, encumbrance or contract with respect to the forest land held under direct management, shall be binding upon the State Government.
