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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(1) in The M.P. Forest (Contract) Rules, 1927

(1)All forest produce removed from a contract area in accordance with these rules any duly checked and passed at the depots established under Rule 13, shall be at the absolute disposal of the forest contractor.