Section 22 in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
22. [For other matters the provisions of Indian Forest Act shall apply] [Substituted by M.P. Act No. 15 of 1987 (w.e.f. 21-11-1986).]
. - [(1)] [Substituted by M.P. Act No. 15 of 1987 (w.e.f. 21-11-1986).] The matters relating to the specified forest produce not provided for in this Act and provided for in the Indian Forest Act, 1927 (No. 16 of 1927) shall be governed by the provisions of that Act.(2)Nothing contained in any other law, rule, order or any other thing having a force of law in any region of the State shall apply to the specified forest produce in respect of matters for which provisions are contained in this Act.
