Section 15(2)(a) in Rajasthan Forest Act, 1953

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State of Rajasthan - Subsection

Section 15(2)(a) in Rajasthan Forest Act, 1953

(a)set out some other forest tract of sufficient extent, and in a locality reasonably convenient for the purposes of such claimants and record an order conferring upon them a right of pasture or to forest produce, as the case may be, to the extent so admitted; or

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State of Rajasthan - Subsection

Section 15(2)(a) in Rajasthan Forest Act, 1953