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 12] [Entire Act] State of Tamilnadu - Section Section 35 in Tamil Nadu Panchayats Act, 1994 (35)"Unreserved forest" means a forest not notified under section 4 of the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882) and includes unreserved land at the disposal of the Government;
