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State of Madhya Pradesh - Section

Section 38 in The M.P. Forest (Contract) Rules, 1927

38. It is desirable that the programme of the year's contracts should be drawn out well in advance. A preliminary notice of the approximate date of the auction, giving a rough indication of the produce to be sold and of the areas in which it is situated, should be published well ahead of the formal notice. A rough form of this notice is appended for the guidance of forest officers. It may be varied as circumstances required.

Attention is invited to the second sentence of paragraph 2 of this preliminary notice. All Divisional Forest Officers should arrange to have ample stocks of the Forest Contract Rules in all offices under their control.