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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Forest Act, 1953

(2)On receipt of the statement and opinion, the [Slate Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-a Extraordinary dated 13.8.1957).] may make an order permitting or prohibiting the practice wholly or in part.