Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(viii) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958

(viii)Unclassed Forests. - These are forests hitherto known as Unclassed State Forests before the commencement of the Constitution of India directly managed and controlled by the Government including any other forest(s) not falling within any of the above classification.