Section 22A(2) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(2)The State Government may, from time to time, by a like notification direct that from a date specified therein the specified forest produce which ceased to be so under sub-section (1) shall be specified forest produce in relation to the area or areas as may be specified in the said notification.
