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[Cites 0, Cited by 0] [Section 254] [Entire Act]

State of Madhya Pradesh - Subsection

Section 254(2) in The M.P. Municipal Corporation Act, 1956

(2)When the Commissioner has refused, cancelled or suspended any licence to keep a private market, he shall cause a notice thereof, to be conspicuously exhibited near the building or place where such market is or was to be held.