Section 28(2)(b) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

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State of Madhya Pradesh - Subsection

Section 28(2)(b) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

(b)If any of the construction is started or completed without such information to the Gram Panchayat, it may, either,-

(i)require that owner or other person, who has done such work that he must fill such work or demolish it in such manner as the Gram Panchayat may direct, or

(ii)permit such construction to remain but such permission will not allow any exemption in any action to be taken against such owner for contravention of any provision of Clause (a) of this sub-rule.

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State of Madhya Pradesh - Subsection

Section 28(2)(b) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999