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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(3) in Rajasthan Forest Act, 1953

(3)The surplus, if any, if not claimed within six months from the date of the sale by the person entitled thereto, shall be forfeited to the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).].