Section 5A in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987
5A. [ Cessation of agreements and contracts. [Inserted by M.P. Act No. 19 of 1996.]
(1)Notwithstanding anything contained in any law for the time being in force and in any agreements subsisting on the date of commencement of the Madhya Pradesh Van Upaj Ke Kararon Ka Punrikshan (Sanshodhan) Adhiniyam, 1996 or in any agreement which may be entered into by the State Government with any purchaser on or after such commencement, any lease or agreement or any other document for the supply of tree, wood, limber or other forest produce granted or entered into by the State Government shall cease to be in force on the expiry of two years from the date of commencement of the Madhya Pradesh Van Upaj Ke Kararon Ka Punrikshan (Sanshodhan) Adhiniyam, 1996.(2)The decision of the State Government in such cases shall be final.(3)No suit or other legal proceedings shall lie against the State Government in a Court or Tribunal in respect of the cessation of agreements, contracts or leases under sub-section (1).]
