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State of Madhya Pradesh - Section

Section 16 in The M.P. Rajmarg Adhiniyam, 2004

16. Exemption for works in progress.

- No restrictions under Section 14 shall apply to. any excavation or works necessary for the repair; renewal enlargement or maintenance of any sewer, drain, electric line, pipe, duct or other apparatus constructed in or upon the land before the date on which the restrictions came into force or with the consent of the Highway Authority on or after that date.