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State of Rajasthan - Section

Section 34 in Rajasthan Forest Act, 1953

34. Nothing in this Chapter to prohibit acts done certain cases.

- Nothing in this Chapter shall be deemed to prohibit any act done with the permission in writing of the Forest Officer, or in accordance with rules made under Section 32 or. except as regards any portion of a forest closed under Section 30, or as regards any rights the exercise of which has been suspended under Section 33, in the exercise of any right recorded under Section 29.