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 6] [Entire Act] State of Himachal Pradesh - Subsection Section 6(iii) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975 (iii)The Forest Boundary pillars will mark the actual limits of the reserve and should be placed on the other edge of the boundary line.
