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 94] [Entire Act] Bombay Presidency - Subsection Section 94(2) in The Bombay Forest Rules, 1942 (2)Nothing contained in sub-rule (1) shall be deemed in any way to. modify or cancel any order regarding reservation of trees made under the provisions of the Bombay Land Revenue Code, 1879, or of the Land Revenue Rules, 1921.
