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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(a) in The M.P. Cotton Control Act, 1954

(a)enter upon any land in a controlled area in which he knows or has reason to believe that any prohibited variety has been or is being cultivated in contravention of a notification under sub-section (1) of Section 3, or of the provisions of Section 6, uproot such cotton, or cause it to be uprooted, and seize such cotton so uprooted;