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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(h) in The M.P. Lok Vaniki Adhiniyam, 2001 (h)"Trees" shall have the same meaning as assigned to it in the Indian Forest Act, 1927 (16 of 1927), but shall not include bamboos, palms, brushwood and canes;
