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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2)(b) in The M.P. Forest (Contract) Rules, 1927

(b)When the forest contractor begins his operations under the contract, he shall be allowed to carry out cutting operations in Section Nos. 1 and 2 only. As soon as he begins cutting operations in Section No. 3 he shall be deemed to have surrendered all his rights to standing trees in No. 1. When he begins cutting operation in Section No. 4 he shall be deemed to have surrendered all his rights to standing trees in Section No. 2. And so on, throughout the coupe.