Section 241(2)(a) in The M.P. Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 241(2)] [Section 241] [Entire Act]

State of Madhya Pradesh - Subsection

Section 241(2)(a) in The M.P. Municipal Corporation Act, 1956

(a)require any Court-yard, alley or passage between two or more buildings to be paved by the owner or part-owner or owners or part-owners of such buildings with such materials and in such manner as may be approved by the Commissioner; and

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State of Madhya Pradesh - Subsection

Section 241(2)(a) in The M.P. Municipal Corporation Act, 1956