Section 5(2) in The M.P. Lok Vaniki Adhiniyam, 2001
(2)The Bhumiswami or the Gram Panchayat or the Gram Sabha, as the case may be, shall not require any permission under any other Act or the rules except the Madhya Pradesh Protection of Aboriginal Tribes (Interest in Trees) Act, 1999 (No. 12 of 1999), for the time being in force for felling of tree in the revenue or private tree-clad areas, where such felling has been permitted under the approved management plan.
