(1)These rules may be called the Madhya Pradesh Lok Vaniki Rules, 2002.(2)They shall come into force with effect from the date of their publication in the Madhya Pradesh Gazette.(3)These rules shall apply to such private and revenue areas, which the Bhumiswami, the Gram Panchayat or the Gram Sabha, as the case may be, voluntarily intends to manage as tree-clad area.
