Section 2(b) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Niyam, 1987
(b)"Agent" means an agent appointed by the State Government under Section 4 of the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (No. 9 of 1969) or under Section 4 of the Madhya Pradesh lendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 (No. 29 of 1964);
