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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(1)The State Government, may, by notification, for reasons to be specified therein, declare any area to be a prohibited area for such period not exceeding three years at a time, as may be specified therein.