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 4] [Entire Act] State of Gujarat - Subsection Section 4(2) in The Gujarat Private Forests (Acquisition) Act, 1973 (2)Any person not handing over possession as required by sub-section (1) shall be deemed to be in unauthorized occupation of such forest and shall be liable to be summarily evicted.
