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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

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

(2)The quantum of nistar and paidawar requirements permitted under sub-rule (1) shall be subject to the actual requirements of each individual and limited to availability of nistar material. Where available nistar material falls short of the total requirement, the nistar material shall be equitably rationed.