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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(4)(b) in M.P. Protected Forest Rules, 1960

(b)Subject to sub-rule (a), commutation shall be permitted only to those villagers who obtain a commutation pass after payment of the commutation fees in accordance with the rules or orders for the time being in force.