240. [Prohibition of cutting of certain trees in villages] [Substituted by M.P. Act No. 23 of 2018].
- [(1) The State Government may by rules made in this behalf, prohibit or regulate cutting of trees in villages standing on the land belonging to Bhumiswami or State Government, if it is satisfied that such prohibition or regulation is in the public interest or required for preventing erosion of soil.] [Substituted by M.P. Act No. 23 of 2018](2)In framing rules under sub-section (1), the State Government may provide that all or any of the rules shall apply only to such area as the State Government may, by notification, specify.(3)The State Government may make rules regulating the control, management, felling or removal of the forest growth on the lands belonging to the State Government.
