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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Rajasthan - Subsection Section 4(iii) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970 (iii)Lands reserved for village forests constituted under section 28 of the Rajasthan Forests Act, 1954 (Rajasthan Act 13 of 1954):
