Section 8(1)(a) in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(a)in the case of a resident of the district such application may be made 15 days before such date, and

Legal Document View