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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(4) in The M.P. Forest (Contract) Rules, 1927

(4)If by the terms of his contract he is permitted to graze buffaloes, then, for the purposes of sub-rules (2) and (3), one buffalo shall be taken a equivalent to two cows or bullocks.Rules Regulating the Consequences of a Breach of the Conditions of a Forest Contract