Section 26(2) in The M.P. Rajya Suraksha Adhiniyam, 1990
(2)On and after such date as may be specified in and subject to any exemptions for which provisions may be made by an order made under sub-section (1), no person who was not immediately before the said date resident in the area declared to be a protected area by the said order shall effect entry into or remain in area except in accordance with the terms of a permission in writing granted to him by an authority or person specified in the said order.
