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State of Madhya Pradesh - Section

Section 61 in The M.P. Rajmarg Adhiniyam, 2004

61. Eviction.

- Any person wrongfully occupying any land,-
(a)which is a part of a highway; or
(b)the occupation of which contravenes any provisions of this Act and the said provisions do not provide for the eviction of such person;
shall be evicted under and in accordance with the provisions of Section 34 of this Act.