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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Madhya Pradesh - Subsection

Section 249(1) in The M.P. Land Revenue Code, 1959

(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.