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 33] [Entire Act] State of Odisha - Subsection Section 33(1) in The Orissa Forest Act, 1972 (1)The State Government may, by notification declare the provisions of this Chapter applicable to any land which is not included in a reserved forest, but which is the property of Government or, over which the Government have proprietary rights.
