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State of Madhya Pradesh - Section

Section 249 in The M.P. Land Revenue Code, 1959

249. Regulation of fishing, hunting etc.

(1)The State Government may make rules for regulating-
(a)fishing in Government tanks;
(b)catching, hunting or shooting of animals in villages; and
(c)the removal of any materials from lands belonging to the State Government.
(2)Such rules may provide for the issue of permits, the conditions attaching to such permits and the imposition of fees therefor and other incidental matters.