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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(3) in The M.P. Rajmarg Adhiniyam, 2004

(3)If the encroachment is not removed within the period specified in the notice no valid cause is shown for non-compliance, the Highway Authority or the authorised officer referred to in sub-section (1) may request in writing to the Collector to remove the encroachment and thereupon the Collector shall take action for summary eviction as if the matter falls within the scope of Section 61.