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 Document Options Get in PDF Print it! [Cites 0, Cited by 39] [Entire Act] State of Kerala - Section Section 3 in Kerala Forest Act, 1961 3. Power to reserve forests. - The Government may constitute any land at the disposal of the Government a Reserved Forest in the manner hereinafter provided.
