Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Lok Vaniki Rules, 2002

(2)If a Gram Panchayat or a Gram Sabha wants to undertake the management of any tree-clad revenue land located within its jurisdiction, the concerned Gram Sabha or Gram Panchayat, as the case may be, will apply to the Sub-Divisional Officer (Revenue) to demarcate and hand-over the area to them to be managed as 'Lok Van'. The Sub-Divisional Officer (Revenue) shall decide the application within a period of 30 days. If the Sub-Divisional Officer (Revenue) decides in favour of the applicant, then he shall get the land demarcated and hand over the land to the concerned Gram Sabha or Gram Panchayat within a period of 15 days from the date of taking decision. after taking the possession of the land, the Gram Panchayat or the Gram Sabha, as the case may be, shall submit an application to the Forest Ranger or any Forest Officer authorised by the DFO for scientific management as tree-clad area.