Section 427(29) in The M.P. Municipal Corporation Act, 1956
(29)Removal or improvement of insanitary building. - (a) the removal or improvement of insanitary buildings and building in a ruinous of dangerous condition;(b)the marking of vacant uninhabitable buildings;(c)the cleansing, lime-washing, painting, or repair of such buildings;(d)the exercise of compulsion upon the owners or occupiers to take such order with abandoned, unoccupied or neglected buildings or lands as the Commissioner may direct;(e)the excavation of earth, stone or other materials from any place;[(29-A) the assessment of compensation by the Corporation under Section 306;] [Inserted by M.P Act No. 13 of 1961.]
