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[Cites 0, Cited by 0] [Section 20A(1)] [Section 20A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20A(1)(i) in The Indian Forest Act, 1927

(i)which had been recognised by the Ruler of any such State immediately before the date of merger as a reserved forest in pursuance of any law, custom, rule, regulation, order or notification for the time being in force; or