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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2) in The M.P. Forest (Contract) Rules, 1927

(2)No incision shall be made at less than 150 cms. from the ground or within 30 cms. from the base of the central whorls or 45 cms. from the top of any previous incision :Provided that the Collector, may in unavoidable cases, and for reasons to be recorded in writing, permit an incision to be made not less than 120 cms. from the ground or within 35 cms. from the top of any previous incision.