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 24] [Entire Act] State of Madhya Pradesh - Subsection Section 24(4) in The M.P. Forest (Contract) Rules, 1927 (4)No tree shall be tapped oftener than one in any one tapping season or for more than six months in the year, and a clear tapping season shall be allowed to elapse before it is tapped again.
