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 26A] [Entire Act] State of Madhya Pradesh - Subsection Section 26A(4) in The M.P. Forest (Contract) Rules, 1927 (4)Only such timber shall be deemed to have been sold to the forest contractor as may becomes vested in him under Section 48 of the Act.
