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 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(x) in The Schedule of Rate for Forest Produce in Orissa Rules, 1977 (x)"Reserved trees" means trees which have been declared as reserved under Clause (a) of Section 34 of the Act;
