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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(3)(b) in M.P. Protected Forest Rules, 1960

(b)The Divisional Forest Officer shall, from time to time, specify and reserve a reasonable area for the exercise of occupational nistar and prescribe the quantum of material which could be obtained from such area under exploitation limited to availability of material, after meeting the "Nistar" and "Paidawar" requirements of agriculturists under sub-rule (2).