31. Application of Chapter V, Act XVI of 1927 to 2 [Ajmer]. --Without prejudice to the provisions of sub-section (3) of section 1 of the Indian Forest Act, 1927, the provisions of Chapter V of that Act shall apply to the 1 [State] of 2 [Ajmer] as they apply to the 1 [State] of Delhi.Open in Lexace · Ask the AI about this section
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