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State of Madhya Pradesh - Section

Section 22 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

22. Power to remove encroachment in market yard.

- [Subject to such directions as the Market Committee may give in this behalf, the Secretary] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] shall have power to remove any encroachment in any open space in the market yard and the expenses of such removal shall be paid by the person who has caused the said encroachment and shall be recovered in the same manner as a sum due to Market Committee recoverable under Section 61.]