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[Cites 0, Cited by 0] [Section 184(1)] [Section 184] [Entire Act]

State of Madhya Pradesh - Subsection

Section 184(1)(b) in The M.P. Municipalities Act, 1961

(b)if the projecting part is not such external structure as aforesaid, then whenever the greater portion of such building or whenever any material portion of such projecting part has been taken down or burnt down or has fallen down,