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State of Madhya Pradesh - Section

Section 9C in The M.P. Cattle Diseases Act, 1934

9C. Declaration of infected areas.

(1)The State Government or such officer as it may authorise in this behalf may, by notification, published in the manner prescribed declare any area in which any contagious disease has broken out, or any area within in the opinion of the State Government, or such officer, is a danger of the spread of any such disease, to be an infected area.