Section 242(3) in The M.P. Municipalities Act, 1961
(3)If, in the opinion of the Council, the land or building under question requires to be enclosed, it may, for getting the enclosure put up, give notice according to the procedure laid down in sub-section (2). In the event of non-compliance with such requirement, the Council may, on the expiration of the period specified, get the enclosure put up and recover the cost from the person concerned in the manner prescribed in Chapter VIII.
