Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(2) in M.P. Protected Forest Rules, 1960 (2)The Divisional Forest Officer shall regulate the issue of grazing licences, recovery of grazing revenue, checking of cattle in the same manner as in case of reserved forests.
