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 29] [Entire Act] State of Odisha - Subsection Section 29(1) in The Orissa Forest Act, 1972 (1)The State Government may, by notification, direct that with effect from such date as may be specified therein, any forest declared to be a reserved forest under this Act or any portion thereof shall cease to be a reserved forest.
