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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5A(2) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(2)No licence, for any new saw mill within such distance as may be prescribed, shall be granted from the date of declaration of timber yard under subsection (1) unless the saw mill is proposed to be established within the timber yard.