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(d) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987 (d)to modify and reallocate the quantity of the forest-produce agreed to be sold or supplied to the purchaser under agreement by suitable re-adjustment of catchment areas.
