Section 235(b) in The M.P. Land Revenue Code, 1959

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State of Madhya Pradesh - Subsection

Section 235(b) in The M.P. Land Revenue Code, 1959

(b)the terms and conditions on which and the extent to which any resident may obtain-

(i)wood, timber, fuel or any other forest produce;

(ii)mooram, kankar, sand, earth, clay, stones or any other minor mineral;