Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 427(28)] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(28)(p) in The M.P. Municipal Corporation Act, 1956

(p)the precautions to be taken for the purposes of preventing danger or injury to the public or to the persons employed in erecting a building and of securing the stability of the various parts of the building and buildings and other property in the vicinity thereof, during the progress of the building or of any demolition or excavation incidental thereto;