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[Cites 0, Cited by 0] [Section 323(1)] [Section 323] [Entire Act]

State of Madhya Pradesh - Subsection

Section 323(1)(c) in The M.P. Municipal Corporation Act, 1956

(c)set up in any street or in any open space vested in the Corporation any scaffold or any temporary erection for the purpose of any work whatever, or any posts, bars, rails, boards or other things by way of enclosure, for the purpose of making mortar or depositing bricks, lime, rubbish or other materials.