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 2] [Entire Act] State of Meghalaya - Subsection Section 2(12) in The Garo Hills District (Awil Fees) Act, 1960 (12)"Unclassed State Forest" means any forest in the District other than a reserved forest constituted as under the Assam Forest Regulation VII of 1891;
