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State of Madhya Pradesh - Section
Section 252 in The M.P. Land Revenue Code, 1959
252. [ [Deleted by M.P. Act No. 23 of 2018]
***] [Substituted by M.P. Act No. 38 of 1961 (w.e.f. 2-10-1959).]| 252. Maintenance of works of public utility.- (1) It shall be the duty of the Gram Sabha to maintain and keep in proper repairs the works of public utility in the village.(2) Subject to the rules made under this Code, the Gram Sabha may, by order in writing, call upon adult males residing in the village (except those who are old and infirm or subject to any physical disability) to perform such labour as it may specify in the order for keeping in a proper state of repairs such works of public utility in the village as may be notified by the State Government in that behalf.(3) No order under sub-section (2) shall be passed unless the works are of public utility and are likely to benefit generally the persons against whom the order is being passed.(4) A person required to perform labour under the provisions or sub-section (2), may have it performed by another on his behalf or pay for its performance at such rate as may be determined by the Tahsildar.(5) Any person who neglects or refuses to perform the labour referred to in sub-section (2) or fails to pay for the performance of labour as provided in sub-section (4) shall, on the order of the Tahsildar, be liable to pay an amount equal to the value of the labour at the rates determined by the Tahsildar under sub-section (4), and such amount shall be recoverable as an arrear of land revenue. |