Section 26(2)(a) in Rajasthan Forest Act, 1953

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2)(a) in Rajasthan Forest Act, 1953

(a)any act done by permission in writing of the Forest Officer, or under any rule made by the [State Government] [Substituted by Section 3 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary, dated 13.8.1957).]; or

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State of Rajasthan - Subsection

Section 26(2)(a) in Rajasthan Forest Act, 1953