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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Lok Vaniki Rules, 2002

(2)[ For preparation of management plan of tree-clad area, the Bhumiswami, Gram Panchayat or Gram Sabha shall be competent to engage any person as per their discretion in the matter.] [Substituted by Notification No. F. 25-15-2005-X-2, dated 18-1-2006.]