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[Cites 0, Cited by 0] [Section 291(1)] [Section 291] [Entire Act]

State of Madhya Pradesh - Subsection

Section 291(1)(h) in The M.P. Municipal Corporation Act, 1956

(h)the prohibition of building operations permanently or temporarily when the reason of the situation or nature of the land, the erection of buildings thereon would be likely to involve danger or injury to health, or excessive expenditure of public money in the provision of roads, sewers, water-supply or other public services;