(1)This Act may be called the Madhya Pradesh Lok Vaniki Adhiniyam, 2001.(2)It shall come into force on such [date] [Enforced on 1-8-2001 and 1-5-2003, in certain districts.] as the State Government may, by notification, appoint and different dates may be appointed for different areas of the districts.(3)It shall apply to such private and revenue areas which the Bhoomiswami, the Gram Panchayat or the Gram Sabha, as the case may be, intends to manage as tree-clad area.
