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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2)(iii) in Assam Forest Regulation, 1891

(iii)whether the right is a right of pasture, or to forest produce, such other particulars as may be required in order to define the extent of the right which is contained, the mode in which it may be exercised and the extent to which the benefit thereof may be leased, sold or bartered.