Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 240] [Entire Act] State of Madhya Pradesh - Subsection Section 240(3) in The M.P. Land Revenue Code, 1959 (3)The State Government may make rules regulating the control, management, felling or removal of the forest growth on the lands belonging to the State Government.
