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 Meghalaya - Section Section 16 in Garo Hills District (Forest) Act, 1958 16. De-reservation of forest. - Any area constituted as Council Reserved Forest will be de-reserved only by or under the order of the Executive Committee.
