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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20A(3) in The Indian Forest Act, 1927

(3)No report, working plan or register as aforesaid or any entry therein shall be questioned in any Court of law; provided that the State Government have duly certified that such report, working plan, or register had been prepared under the authority of the said Ruler before the date of the merger and has been under the authority of the State Government continued to be recognised, maintained or acted upon thereafter.