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 Bihar - Subsection Section 2(f) in The Bihar Restoration and Improvement of Degraded Forest Land Taxation Act, 1992 (f)"forest use" means use of forest land for the purpose of forestry, agriculture, horticulture, or any allied and ancillary activities;
