Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13(11)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(11)(a) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(a)It shall be the responsibility of the allottee to plant, properly tent, maintain and protect the trees and see that the specified minimum number of trees are raised within the stipulated period.