Section 4 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
4. Fresh clearings for cultivation or for any other purpose.
- After the issue of a notification under Section 4 of the Act, fresh clearings for cultivation or for any other purpose may be made in any land included in the estate or estates to which the said notification pertains only with the previous permission of the State Government, to be obtained through the Collector, and in accordance with the terms and conditions on which the permission is accorded.
