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 7] [Entire Act] State of Odisha - Section Section 3 in The Orissa Forest Act, 1972 3. Power to reserve forests. - The State Government may constitute any land which is the property of Government or over which the Government have proprietary rights of a reserved forest in the manner hereinafter provided.
