Section 23 in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
23. Repeal.
- As from the date specified in the notification issued under sub-section (3) of Section 1, the provisions of any law, rule, order or any other thing having a force of law in any region of the State immediately before the dale aforesaid shall, in so far as such provision relates to matters provided in this Act, cease to apply in respect of the specified forest produce specified in the said notification.NotificationsNotification dated 1-8-1969, published in M.P. Rajpatra (Asadharan), dated 1-8-1969 at pages 1918-1919. - The State Government under the section has delegated its powers specified in column (2) of the Schedule below to the officers specified in the corresponding entries in column (3) thereof who shall exercise the same subject to the conditions and restrictions, if any, specified in the corresponding entries in column (4) of the said Schedule.
