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State of Madhya Pradesh - Section

Section 34 in The Indian Forest Act, 1927

34. Nothing in this chapter to prohibit acts done in certain cases.

- Nothing in this chapter shall be deemed to prohibit any act done with the permission in writing of the forest officer, or in accordance with rules made under Section 32, or, except as regards any portion of a forest closed under Section 30, or as regards any rights the exercise of which has been suspended under Section 33, in the exercise of any right recorded under Section 29.