Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1) in The M.P. Forest (Contract) Rules, 1927

(1)The provisions of this rule shall apply to contracts where the trees have been felled by the Forest Department or by any agency acting under that department, and these trees only are sold to the forest contractor.