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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(9) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(9)The allotted land shall be used only for the purpose of planting of fuel wood or fruit or fodder trees. The allottee shall have no right to cultivate the said land for growing any agricultural crop.