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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Bharat - Subsection

Section 4(xvii) in Rules for the Purpose of Section 6 of the Madhya Bharat Abolition of Jagirs Act

(xvii)Whether the contractor extracted the forest produce or felled the trees according to some programme or tried to extract the produce or cut the trees irregularly and as early as possible to escape from the risk of the cancellation of the contract at any time ?