Section 1(4) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
(4)Nothing in this Act shall apply to,-(a)lands comprised within a cantonment under the Cantonments Act, 1924 (No. 2 of 1924);(b)lands owned, hired or requisitioned by the Central Government for the purpose of naval, military and air force works:[Provided that prior no objection certificate from Commanding Officer is required for obtaining planning permissions in the area declared and notified as restricted area under the provision of the Work of Defence Act, 1903 (No. 3 of 1903);] [Inserted by M.P. Act No. 14 of 2017, dated 20.4.2017.](c)[ land under the control of railway administration under the Railways Act, 1989 (No. 24 of 1989).] [Substituted by M.P. Act No. 14 of 2017, dated 20.4.2017.]
