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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2) in The M.P. Forest (Contract) Rules, 1927

(2)The forest contractor and his servants and agents shall be entitled to collect dry fuel for the working of the stills, and wood and grass for the erection of temporary huts in the neighbourhood of the stills :Provided that the Divisional Forest Officer may permit the contractor to cut green wood for fuel subject to such conditions as he may think fit.