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[Cites 0, Cited by 0] [Section 224(1)] [Section 224] [Entire Act]

State of Madhya Pradesh - Subsection

Section 224(1)(b) in The M.P. Municipalities Act, 1961

(b)cause sufficient hoards or fences to be put up in order to separate the area where the work is to be carried on from the street and shall maintain such board or fence standing and in good condition to the satisfaction of the Council during such time as the Council considers necessary for the public safety or convenience and shall cause the same to be sufficiently lighted during the night, and shall remove the same when directed by the Council.