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 3] [Entire Act] State of Maharashtra - Subsection Section 3(2) in The Maharashtra Protected Forests (Marathwada/Konhan and Western Maharashtra) Rules, 1998 (2)Compact areas containing timber trees and other forest produce, therein having commercial value for management by the State Government.
