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

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Grazing Rules, 1986

(2)All the forest villages and village lying within 5 kilometres distance of forest block boundaries will be given preference in the issue of grazing licence in that particular unit. Listing of the villages shall be done by the Divisional Forest Officer whose decision shall be-final.