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[Cites 0, Cited by 0] [Section 294] [Entire Act]

State of Madhya Pradesh - Subsection

Section 294(4) in The M.P. Municipal Corporation Act, 1956

(4)Nothing herein contained shall require a person to comply with the provisions of clause (h) of sub-section (1) until such time as the site has been approved by the Commissioner or such person as he may appoint.