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State of Madhya Pradesh - Section

Section 13 in M.P. Minor Mineral Rules, 1996

13. Reservation of areas for exploitation in the public sector, etc.

- The State Government may, by notification in the Official Gazette, reserve any area for conservation, Protection of environment, assessment of reserve by the State Government or for Exploitation by the Government, a Corporation established by Central or State Government or a Government Company within the meaning of Section 617 of the Companies Act, 1956 (Act 1 of 1956).