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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(1) in The M.P. Public Health Act, 1949

(1)A local authority may sell any material which have been removed by it from any premises (including any street), when executing works under this Chapter or otherwise carrying into effect the provisions thereof if such materials are not claimed and taken away by the owner before the expiration of seven days from the date on which they were removed by the local authority.