Legal Document View

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
[Cites 0, Cited by 0] [Section 13(12)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(12)(b) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(b)The allottee shall have no right to cultivate the said land for growing agricultural crops except interculture for fuel wood or fodder and shall use the land for growing trees only.