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 Meghalaya - Subsection Section 2(2) in Garo Hills District (Forest) Act, 1958 (2)"Council Reserved Forest" means any area constituted as such by, or under the order of, the Garo Hills District Council;
