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 11] [Entire Act] State of Meghalaya - Subsection Section 11(3) in Garo Hills District (Forest) Act, 1958 (3)Thereafter no person other than those, if any, referred to under sub-section (1) shall acquire any right over such forest unless specially permitted by the Executive Committee.
