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[Cites 0, Cited by 0] [Section 427(31)] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(31)(d) in The M.P. Municipal Corporation Act, 1956

(d)the prohibition of the commencement or continuation of the demolition until all precautions have been and are being taken in accordance with the [bye-laws] [Inserted by M.P. Act No. 13 of 1961.] and, with any directions and requisitions in writing which the Commissioner may issue to the person in charge of the work or to the person who submitted the notice, if any, required under the [bye-laws;] [Substituted by M.P. Act No. 13 of 1961.]