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State of Madhya Pradesh - Section

Section 3 in The Bhilsa Ramlila Fair Act, 1956

3. Ramlila Fair area.

- The Government may, having due regard to the requirements of the fair and the area at present used for the purpose of the fair, by notification in the Gazette, from time to time, define the local limits of the area to be called the Bhilsa Ramlila Fair Area.