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 19 in The M.P. Forest (Contract) Rules, 1927 19. Power of forest officers to mark timbers. - The Divisional Forest Officer and his subordinates shall have the right to mark any piece of timber before it is removed from the coupe.
