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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4) in The M.P. Grazing Rules, 1986

(4)The licence issuing authority shall sign and date both parts of the certificate presented to him by the villager before he issues a grazing licence and shall attach Part III of the certificate to the counterfoil of the grazing licence. Part II of the certificate shall be returned to the villager.']].