Section 26(1) in The M.P. Rajya Suraksha Adhiniyam, 1990
(1)If the State Government considers it necessary or expedient in the interest of general public to regulate the entry of persons into any area, the State Government may without prejudice to any other provisions of this Act, by order declare such area to be a protected area; and thereupon for so long as the order is in force, such area shall be protected area for the purposes of this Act.
