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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(4) in The M.P. Forest (Contract) Rules, 1927 (4)The Divisional Forest Officer may stop further felling until the provisions of sub-rules (2) and (3) have been complied with to his satisfaction in any section of the coupe.
