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 10] [Entire Act] State of Assam - Subsection Section 10(4) in Assam Forest Regulation, 1891 (4)The Practice of jhum cultivation shall in all cases be deemed to be a privilege subject to control, restriction and abolition by the State Government and not to be right.
