Section 7 in The M.P. Rajya Suraksha Adhiniyam, 1990
7. Period of operation of orders under Section 4, 5 or 6.
- A direction made under Section 4, 5 or 6 not to enter any district or part thereof or such area and any district or districts or any part thereof, contiguous thereto, as the case may be, shall be for such period as may be specified therein and shall in no case exceed a period of one year from the dale of which it was made.
