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[Cites 0, Cited by 0] [Section 298(1)] [Section 298] [Entire Act]

State of Madhya Pradesh - Subsection

Section 298(1)(a) in The M.P. Municipalities Act, 1961

(a)where any Drainage Scheme or Water Work Scheme has been commenced by any Council, it shall be lawful for the Council without prejudice to its power under Section 201 or any other provision of this Act, to make a special agreement with the owner of any building or land as to the manner in which the Drainage and Water connection thereof shall be carried out, and the pecuniary or other assistance, if any, which the Council shall render, and any payment, agreed upon by the owner shall be recovered in accordance with the terms of such agreement or in default, in the manner prescribed in sub-sections (2) and (3);