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 4] [Entire Act] State of Mizoram - Subsection Section 4(2) in The Mizo District (Forest) Act, 1955 (2)No reserved trees under six feet in girth except Fiageswar (Herhse) the girth limit of which is five feet, shall be felled.
