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[Cites 0, Cited by 0] [Section 301(1)] [Section 301] [Entire Act]

State of Madhya Pradesh - Subsection

Section 301(1)(iii) in The M.P. Municipal Corporation Act, 1956

(iii)constructs or re-constructs any projecting portion of a building which the Commissioner is empowered under Section 305 require to be set back or is empowered to give permission to construct or re-construct;