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[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Madhya Pradesh - Subsection

Section 258(2)(liv) in The M.P. Land Revenue Code, 1959

(liv)the regulation of the sanitation of villages, the burial of the carcasses of animals, the protection and fencing of wells, the upkeep of village roads and like matters of village self-government for villages not included within the area of a municipality or a municipal corporation, or a notified area committee or a Gram Panchayat;