Section 37(2)(d) in The Rajasthan Land Acquisition Rules, 1956

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2)(d) in The Rajasthan Land Acquisition Rules, 1956

(d)where otherwise the survey cannot be completed or that the levels cannot be taken or the boundaries or the line cannot be set out, to cut down and clear away any part of any standing crop, fence or jungle.

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State of Rajasthan - Subsection

Section 37(2)(d) in The Rajasthan Land Acquisition Rules, 1956