Section 1 in The M.P. Forest (Form of Appeal) Rules, 1988
1. Short title, extent and commencement.
(1)These rules may be called the Madhya Pradesh (Form of Appeal) Rules, 1988.(2)They shall extend to the whole of the State of Madhya Pradesh.(3)They shall [come into force on such date] [Came into force on 1-12-1988 vide Notification No. 18-3-88-X-3, dated 30-11-1988; published in the M.P. Rajpatra (Asadharan), dated 1-12-1988.] as the State Government may by notification, in the Official Gazette appoint.
