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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953

(2)On the termination of the prescribed period for any area the declaration in respect thereof made under Section 3 shall be deemed to be discharged and such area shall cease to be [an affected area].