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 6] [Entire Act] State of Himachal Pradesh - Subsection Section 6(6) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Rules, 1975 (6)the land on which the tree growth is thick and is required to be maintained as forest in the public interest, shall be excluded from the allotable pool;
