Section 18(2)(a) 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 18(2)(a) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

(a)when the Gram Panchayat has fixed such hours of cleansing and its public notice has been given by beat of drums, removes or allows lo remove any offensive matter by passing through any street except within the hours so fixed; or

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State of Madhya Pradesh - Subsection

Section 18(2)(a) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999