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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Madhya Pradesh - Subsection

Section 198(a) in The M.P. Municipalities Act, 1961

(a)who without the permission, in writing, of the Council affix on the Municipal property any poster, bill, placard, or any other paper or means of advertisement against or upon any building, wall, board, fence or pole, post, lamp-post, or the like; or