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 37] [Entire Act] State of Kerala - Subsection Section 37(b) in Kerala Forest Act, 1961 (b)issue such rules for the management of the forest waste land or produce by the person so jointly interested as they deem necessary for the management thereof and the interests of all parties therein.
