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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Madhya Pradesh - Subsection

Section 248(a) in The M.P. Municipal Corporation Act, 1956

(a)store or keep in premises any articles mentioned in any bye-laws made under this Act as dangerous or offensive, or as being, or likely to be a nuisance to the public, or dangerous to life, health or property;