Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(6) in The M.P. Lok Vaniki Rules, 2002

(6)The Competent Authority shall pass an order of sanction for a management plan of private area in Form 3 and for a Lok Van in Form 4. Conditions for the implementation of the management plan may be specified in Schedule-II/III of the sanction order.