Section 3(2) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Niyam, 1987
(2)Where the amendment proposed to be made in the agreement relates to the revision of the price err rate for sale or supply and/or quantity of forest produce fixed in an agreement, a note explaining the basis of determination of the market value under Section 4 shall be sent to the purchaser along with the notice.
