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[Cites 0, Cited by 0] [Section 283(1)] [Section 283] [Entire Act]

State of Madhya Pradesh - Subsection

Section 283(1)(ii) in The M.P. Municipalities Act, 1961

(ii)to use it in such manner, or after such structural alterations as the Council in such notice prescribe, so that it may not become, may be no longer, a nuisance or dangerous.