Legal Document View

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
[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(3)(i) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(i)Whether the area granted under the lease or contract by the jagirdar represents a reasonable proportion of the total forest area in the jagir and whether the area was given in accordance with a working plan approved by the Forest Department of the State.