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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. Forest (Contract) Rules, 1927

(1)Where the operations permissible under any forest contract involved the employment of labour the forest contractor shall, if so, required by the Divisional Forest Officer, employ the inhabitants of forest villages in or near the contract area in preference to any other labour, provided such forest villages are reasonably accessible to such area.