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[Cites 0, Cited by 0] [Section 231(2)] [Section 231] [Entire Act]

State of Madhya Pradesh - Subsection

Section 231(2)(b) in The M.P. Municipalities Act, 1961

(b)power of Council or any other agency authorised, in writing, by the Council to pull down or remove such building or block, or to execute such works or take such action as aforesaid, if the persons addressed in the said notice neglect so to do within the time specified therein;