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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

(1)Every grower of specified timber other than the State Government shall, if the quantity of specified timber grown by him exceeds the quantity specified below, get himself registered under Section 10 of the Act:-
Specified Timber Quantity
(1) (2)
1. Teak One tree of and above 30 cms girth at Breast Height
2. Bija, Sal and Shisham One tree of and above 60 cms girth at Breast Height.