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 47] [Entire Act] State of Madhya Pradesh - Subsection Section 47(4) in The Indian Forest Act, 1927 (4)No such timber shall be subject to process of any civil, criminal or revenue Court until it has been delivered, or a suit has been brought, as provided in this section.
