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State of Madhya Pradesh - Section

Section 16 in Madhya Pradesh Investment Region Development and Management Act, 2013

16. Power to require removal of unauthorized development.

- For any development contrary to the provisions of the Act, the Agency shall have the power to pull down, demolish or remove any building constructed or erection made and recover the cost of pulling down, demolition or removal from the person concerned, in a manner as may be prescribed.