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[Cites 0, Cited by 0] [Section 5(23)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(23)(j) in The M.P. Municipal Corporation Act, 1956

(j)any building of which more than one half of the cubical contents of the building above the level of the plinth have been pulled down, burnt or destroyed;