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[Cites 0, Cited by 0] [Section 294] [Entire Act]

State of Madhya Pradesh - Subsection

Section 294(2) in The M.P. Municipal Corporation Act, 1956

(2)Every plan of any building to be constructed wholly or partly of masonry, submitted under sub-section (1) shall, in token of its having been prepared by him or under his supervision, bear the signature of a licensed surveyor.