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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(1) in The Indian Forest Act, 1927

(1)In any case under this chapter in which the State Government considers that, in lieu of placing the forest or land under the control of a forest officer, the same should be acquired for public purposes, the State Government may proceed to acquire it in the manner provided by the Land Acquisition Act, 1894 (1 of 1894).