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[Cites 0, Cited by 0] [Section 20A(1)] [Section 20A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20A(1)(ii) in The Indian Forest Act, 1927

(ii)which had been dealt with as such in any administration report or in accordance with any working plan, or register maintained or acted upon immediately before the said date and has been continued to so dealt with thereafter;