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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1) in The Manoeuvres Field Firing and Artillery Practice Act, 1938

(1)The State Government may, by notification in the local Official Gazette, authorise the execution of military manoeuvres over any area specified in the notification during a specified period not exceeding three months: Provided that the same area or any part thereof shall not ordinarily be so specified more than once in any period of three years.