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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(2) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976

(2)If the owner or occupier refuses or fails to comply with an order made under sub-rule (1), the State Government may direct the Collector to cause the building or part thereof to be removed, and the owner or occupier shall be liable to pay the cost of such removal.