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 Tamilnadu - Subsection Section 2(xxvii) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993 (xxvii)"Reserve Forest" means forest notified under the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act IV of 1882);
