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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(2) in The M.P. Rajmarg Adhiniyam, 2004

(2)The notice shall specify the land encroached upon and the limit within which such encroachment is to be removed and shall also state that the failure to comply within the period specified therein will render the person liable to prosecution and also to summary eviction.