(1)Every Bhumiswami or Gram Panchayat or Gram Sabha as the case may be, after having received the approved management plan from the competent authority, shall implement the said plan according to the prescribed time schedule as mentioned in the said plan.(2)The Bhumiswami or the Gram Panchayat or the Gram Sabha, as the case may be, shall not require any permission under any other Act or the rules except the Madhya Pradesh Protection of Aboriginal Tribes (Interest in Trees) Act, 1999 (No. 12 of 1999), for the time being in force for felling of tree in the revenue or private tree-clad areas, where such felling has been permitted under the approved management plan.(3)Where the felling of trees in revenue or private tree-clad areas adjacent to Government Forest is permitted under the approved management plan, the competent authority shall prescribe necessary safeguards to protect Government forests from illicit felling.
