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] [Entire Act] State of Rajasthan - Section Section 2 in The Reserved Forest Rules, 1957 2. Permit for clearance. - No person shall make any fresh clearing for cultivation or for any other purpose without obtaining a permit in- writing in form I from the Divisional Forest Officer concerned.
