Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26A(5) in The M.P. Forest (Contract) Rules, 1927

(5)The forest contractor shall have no claim to or in respect of any timber not collected and stacked by him in the prescribed depots.Special rules for the cutting of grass and the grazing of cattle in ramnas and babul bans in Berar.