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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(2) in Rajasthan Forest Act, 1953

(2)Such wood and timber may be collected by any or other person entitled to collect the same by virtue of any rule made under Section 51, and may be brought to any depot which the Forest Officer may notify as a depot for the reception of drift timber.