Section 3(2)(m) in Central Provinces and Berar Highway Act, 1936

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Central Provinces And Berar - Subsection

Section 3(2)(m) in Central Provinces and Berar Highway Act, 1936

(m)imposing on such owners or occupiers of land the duty to comply with such notices within a reasonable time and authorizing such officers to lop, cut or trim such trees, hedges and vegetation in a case of default;

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Central Provinces And Berar - Subsection

Section 3(2)(m) in Central Provinces and Berar Highway Act, 1936