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] [Entire Act]

State of Madhya Pradesh - Section

Section 11 in Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018

11. If any person will fully destroys or damages or removes without lawful authority any boundary or survey marks constructed lawfully he may be liable for penalty under section 130 of the Code.