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State of Madhya Pradesh - Section

Section 5 in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000

5.

On receipt of report from the Sub-Divisional Officer (Revenue), the Collector shall forward the same alongwith the application of the applicant, demarcation document sent by the Tahsildar and a copy of his report to the Divisional Forest Officer with a letter in Form IV appended to these rules for his opinion about felling of the tree(s) in question. The Collector shall indicate the time limit for submission of the report, which shall not be more than 25 days.