Section 22A(1) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(1)The State Government may, from time to time, by notification, direct that from a date specified therein, a forest produce specified in the notification mentioned in or issued under sub-section (3) of Section 1 shall cease to be a specified forest produce in relation to the area or areas as may be specified in the said notification.
