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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(b) in M.P. Protected Forest Rules, 1960 (b)Roots of trees shall not be damaged except that Palas roots, may be dug for preparation of ropes but in no case more than one third portion of the root shall be taken out leaving the remainder for the tree to survive.
