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 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(3) in The M.P. Rajmarg Adhiniyam, 2004

(3)No expenses incurred in case of removal of the object of obstruction constructed or erected in contravention of any law or bye-law for the time being in force shall be reimbursed in complying with the requirement of the notice. Action against concerned person who has constructed or erected the object of obstruction in contravention of any law or bye-law shall also be taken as provided in the relevant law.