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[Cites 0, Cited by 0] [Section 292D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 292D(iii) in The M.P. Municipal Corporation Act, 1956

(iii)being an officer or an employee responsible to take action against the illegal diversion of land or illegal colonization or illegal construction of a building in such an area fails to take action: