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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1) in The M.P. Regulation of Uses of Land Act, 1948

(1)No land within a controlled area shall he used for the purposes of a charcoal-kiln, pottery-kiln, time kiln, brick-field or brick-kiln except under, and in accordance with the conditions of, a licence from the Collector which shall be renewable annually.