339G. [ Punishment for not taking action against illegal colonization. [Inserted by M.P. Act No. 29 of 2003.]
- Any officer or servant subordinate to the competent authority who has been authorised by him either to inspect, report, stop or to remove any construction or illegal colonization knowingly omits to take action against such illegal colonization or construction therein forthwith, or a police officer responsible to provide police assistance for removal of illegal colonization or illegal construction therein, does not provide adequate protection and support shall be punished with a simple imprisonment which may extend to three years or with fine which may extend to ten thousand rupees or with both.][Chapter XIII [Omitted by M.P. Act No 17 of 1994.] Omitted[340 to 344. [Omitted by M.P. Act No. 17 of 1994.]x x x]
