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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3A(8) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

(8)The State Government may, by notification designate such number of officers of the State Government to be the Designated Officers as may be necessary for the purpose and may assign to each one of them such local area or areas or a part of a local area as may be specified in the said notification.]