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[Cites 0, Cited by 0] [Section 427(31)] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(31)(b) in The M.P. Municipal Corporation Act, 1956

(b)the notice to be given by any person intending to demolish a building or part of a building to the Commissioner together with particulars of the purposed demolitions and of the precautions to be taken during the progress of the work;