Section 241(5) in The M.P. Land Revenue Code, 1959
(5)[Nothing in sub-sections (3) and (4) shall apply to the felling or removal up to two cubic metres of timber from trees by any person from his land during a period of one year for his bona fide agricultural or domestic purposes, if such felling or removal is otherwise in accordance with the other provisions of this Code.] [Substituted by M.P. Act No. 19 of 2001 (w.e.f. 27-9-2001), for 'Nothing is sub-sections (3) and (4) shall apply to the felling or removal of timber trees by any person from his land tor his bonafide agricultural or domestic purposes'.]
