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 5 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973 5. Collector to take possession of forest land under perpetual lease. - On the appointed date, the Collector shall take possession of all forest lands under perpetual lease other than those specified in Section 4.
