Section 3 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
3. Declaration of dacoity and kidnapping affected area.
- If, having regard to the incidence of specified offences in a district or districts or part or parts thereof, or on receiving the report of the police officer or other information in respect thereof, the State Government considers that a situation has arisen in which the area converted by such district or districts or part or parts thereof should be declared to be a dacoity and kidnapping affected area for the purposes of this Act, the State Government may, by notification, declare the district or districts or part or parts thereof specified therein, to be a dacoity and kidnapping area.
