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 Mizoram - Subsection Section 2(35) in Mizoram (Land Revenue) Act, 2013 (35)"Reserved Forest" means any area which is surveyed and notified as such under the Assam Forest Regulation, 1891 or under the Mizo District (Forest) Act, 1955 or under any other law for the time being in force in the area in question;
