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

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(3)The District Magistrate, after making such enquiry as he deems fit, issue an authorisation in Form A subject to such further conditions as he may think necessary to impose, having regard to the purpose for which the collection will be made.