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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(3)(a) in M.P. Protected Forest Rules, 1960

(a)The Divisional Forest Officer shall, from time to time, specify the area from which the nistar is to be obtained each year and the villagers shall obtain their nistar only from such areas.