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 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Lok Parisar (Bedakhali) Niyam, 1975

(1)If any obstruction is offered, or is in the opinion of the competent authority likely to be offered, to the taking possession of any public premises under the Act, the competent authority or any other officer duly authorised by him in this behalf may obtain necessary police assistance.