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State of Rajasthan - Section

Section 14 in Rajasthan Forest (Settlement) Rules, 1958

14.

After the issued of a notification under Section 4, no fresh clearing for cultivation or for any other purpose shall be made in the land included in the said notification.Provided that the Collector may with the previous concurrence of the Chief Conservator of Forests permit such clearings for rehabilitating displaced persons and landless tenants and for irrigation projects.