Section 5A(1) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987
(1)Notwithstanding anything contained in any law for the time being in force and in any agreements subsisting on the date of commencement of the Madhya Pradesh Van Upaj Ke Kararon Ka Punrikshan (Sanshodhan) Adhiniyam, 1996 or in any agreement which may be entered into by the State Government with any purchaser on or after such commencement, any lease or agreement or any other document for the supply of tree, wood, limber or other forest produce granted or entered into by the State Government shall cease to be in force on the expiry of two years from the date of commencement of the Madhya Pradesh Van Upaj Ke Kararon Ka Punrikshan (Sanshodhan) Adhiniyam, 1996.
