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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. Lok Vaniki Rules, 2002

(3)The Competent Authority shall have powers to inspect the plan area himself or through his authorised representative, to verify the validity of any prescriptions made in the management plan. Based on such action, the competent authority may suggest certain amendments in the proposed management plan. In such case, the [applicant] [Substituted by Notification No. F. 25-15-2005-X-2, dated 18-1-2006.] shall submit the revised plan incorporating the amendments suggested by the Competent Authority.