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State of Madhya Pradesh - Section

Section 11 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964

11. Procedure of Revenue Officers.

- The Collector shall depute one or more Revenue Officers not below the rank of a Tahsildar to accompany the forces engaged in the manoeuvres or field firing and artillery practice. It shall be the duty of the officer or officers so deputed to see that all reasonable facilities are afforded to the inhabitants of the locality who have to evacuate the areas affected.