Section 6(3) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(3)The certificate of registration once issued shall be valid till the time it is cancelled or modified by the or the attached officer posted in the office of the Divisional Forest Officer and who has been authorised therefor by the Divisional Forest Officer for reasons to be recorded by him in writing or till the time the applicant is in possession of the land in respect of which the certificate of registration has been obtained, whichever is earlier.
