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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(4) in The M.P. Rajya Suraksha Adhiniyam, 1990

(4)If any person enters or remains in a Protected place in contravention of any provision of this section, then, without prejudice to any other proceedings which may be taken against him, he may be removed therefrom by any police officer or by any other person authorised in this behalf by the State Government.