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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972

(2)Subject to any general or special order of the State Government any Inspecting Officer may upon the publication of a notice under sub-section (1) enter upon any land or premises within the affected area and carry out such preventive or remedial measures or take such other steps referred to in clause (a) of sub-section (1), as he may deem fit.