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State of Madhya Pradesh - Section

Section 39 in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963

39. Disposal by auction sale, etc.

- Nothing in these rules shall prevent the disposal by auction sale, contract or otherwise of the shooting or fishing rights within any part of the forest, but no such disposal shall be made without previous sanction of the State Government obtained in each case.