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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000

(1)The Collector shall immediately deposited this amount in the joint account of the Collector and the Bhumiswami in a Nationalised Bank or Central Co-operative Bank branch, which is nearest to the place of residence of the Bhumiswami. The Collector shall immediately release amount considered adequate to meet the expenses of the express purpose, if any, for which permission to cut the trees was sought. Thereafter, the Bhumiswami shall be authorised to draw a maximum of Rs. 5000/- (Rupees Five thousand) per month from this amount for which an authority on behalf of Collector shall be sent to the concerned branch of the Bank.