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] [Entire Act] State of Maharashtra - Section Section 5 in The Indian Forest (Bombay Amendment) Act, 1948 5. Amendment of section 37 of Act XVI of 1927. - In section 37 of the said Act-(i)in sub-section (1) the words "or land" shall be deleted;(ii)sub-section (2) shall be deleted.
