Section 3(6)(iii) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(6)(iii) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

(iii)Whether establishment of saw mill or [x x x] [Word 'saw pit' or 'saw pits' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.] has already led to or will lead to illicit fellings of trees and be against the protectiomand conservation of forest and environment.

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State of Madhya Pradesh - Subsection

Section 3(6)(iii) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984