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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964

(1)The Collector or other officer deputed by the Collector in this behalf shall arrange for all thoroughfares, paths, byways and other approaches to the notified areas to be guarded by signboards, pickets, etc. at least one day before the manoeuvres or the practice begin. These notices shall remain in position until the conclusion of the manoeuvres or the practice.