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 10] [Entire Act] Union of India - Subsection Section 10(5) in Indian Forest Act, 1927 (5)The practice of shifting cultivation shall in all cases be deemed a privilege subject to control, restriction and abolition by the [State Government] [[Substituted by A.O.1950, for "ProvincialGovernment".]].
