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] [Entire Act] State of Maharashtra - Section Section 19 in Bombay Wild Animals and Wild Birds Protection Act, 1951 19. Power to declare any area to be Game Sanctuary. - The State Government may, by notification in the Official Gazette, declare any area to be a Game Sanctuary, in the manner hereafter appearing.
