Section 309(3) in The M.P. Municipal Corporation Act, 1956
(3)When a building has been vacated by removal under sub-section (2), the Commissioner shall affix a notice to the building in the [manner prescribed by bye-laws] [Substituted by M.P Act No. 13 of 1961.] and no person except with the permission in writing of the Commissioner and in accordance with the terms and conditions of such permission, shall without sufficient cause enter into or remain in such building.
