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] [Section 5A] [Entire Act] State of Madhya Pradesh - Subsection Section 5A(1) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984 (1)The State Government may, by notification, from such date and for the reasons to be specified therein, declare any area as timber yard.
