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[Cites 0, Cited by 0] [Section 292C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 292C(1) in The M.P. Municipal Corporation Act, 1956

(1)A Colonizer who in contravention of the provisions of Section 172 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and the rules made thereunder, diverts the land or part thereof, commits an offence of illegal diversion of land.