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] [Entire Act] State of Madhya Pradesh - Section Section 9 in M.P. Protected Forest Rules, 1960 9. The Divisional Forest Officer may allot land in river and tank beds for cultivation to persons who have been usually cultivating such beds after fixing the annual rent in consultation with Gram Panchayat or Vikas Mandal and the villagers.
