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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(g) in The M.P. Lok Vaniki Rules, 2002 (g)"Lok Van " means a piece of revenue land handed over to a Gram Panchayat or Gram Sabha as tree-clad area for the purpose of scientific management and for which a management plan has been prepared under the provisions of these rules;
