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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Lok Vaniki Rules, 2002

(1)The Sub-Divisional Officer (Revenue) on receiving the information about the contravention of an approved management plan from the concerned Forest Ranger/Competent Authority or the Officer authorised by him, shall issue a show-cause notice to the concerned Bhumiswami, or the Gram Panchayat or the Gram Sabha, as the case may be and give a reasonable time for filing the reply to the notice.