Section 11(16) in Rajasthan Forest (Settlement) Rules, 1958
(16)The grant under Sections 10(1), 11, 15, 16 of the Act, by the Forest Settlement Officer of unreserved land or of rights over such land in exchange for land or in commutation of rights admitted in a reserved forest, require the Commissioner's approval. The grant of reserved forest or rights over it requires the sanction of the local Government.
