Section 5(2) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(2)[ A copy of this list shall be sent to the Divisional Forest Officer for his comments by the Sub-divisional Officer in districts in which any area has declared reserved forest under section 20 of the Rajasthan Forest Act, 1953 (Raj. Act 13 of 1953) or a protected forest under section 29 of the said Act or in respect thereof a notification has been issued declaring that it has been decided to constitute any land in that district a reserved forest. The Divisional Forest Officer shall send his comments within a period of 15 days from the date of receipt of this list.] [Added by G.S.R. 86(9), Dated 23-7 75; published in Rajasthan Gazette Part IV(Ga)(I) Dated 31-7-75, p. 356(28)]
