Section 3(2)(m) in The M.P. Highway Act, 1936

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State of Madhya Pradesh - Subsection

Section 3(2)(m) in The M.P. Highway Act, 1936

(m)imposing on such owners or occupiers of land the duty to comply with such notices within a reasonable time authorizing such officers to lop, cut or trim such tree, hedges and vegetation in a case of default;

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State of Madhya Pradesh - Subsection

Section 3(2)(m) in The M.P. Highway Act, 1936