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 1] [Entire Act] State of Meghalaya - Section Section 4 in Garo Hills District (Forest) Act, 1958 4. Power to constitute reserve forest. - The District Council may constitute any forest land at the disposal of the District Council a reserved forest in the manner hereinafter provided.
