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[Cites 0, Cited by 0] [Section 182(3)] [Section 182] [Entire Act]

State of Madhya Pradesh - Subsection

Section 182(3)(b) in The M.P. Municipalities Act, 1961

(b)the Council, having issued such demand for, and having received in accordance with the demand such further particulars fails to issue further orders within one month from the receipt of such particulars, then the land may be divided into building plots or used for building purposes or street may be laid out and made, in such manner as may have been specified in the notice under sub-section (1) and as is not inconsistent with any provisions of this Act or of any bye-law for the time being in force thereunder.