Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(3) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(3)The revised rules for the demarcation of forests sanctioned by His Highness the Maharaja Bahadur in the Chief Minister's No. 414, dated the 12th March, 1924, shall be deemed to have been made under sub-section (1).