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State of Rajasthan - Section

Section 2 in Rajasthan Forest (Settlement) Rules, 1958

2. Definition.

- In these rules, unless the context requires otherwise:-
(1)"Act" means the Rajasthan Forest Act, 1953;
(2)'Form" means a form appended to these rules; and
(3)[deleted] [Deleted by Notification F. 5(185) Forest/95, G.S.R. 2, dated 5.11.1996 (Published in Rajasthan Gazette Extraordinary 4(Ga)(I), dated 17.7.1997) (w.e.f. 2.11.1996)]