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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Madhya Pradesh - Subsection

Section 193(2) in The M.P. Municipalities Act, 1961

(2)If any such owner or occupier refuses or neglects to demolish and remove such huts or sheds or to execute such operations within the time appointed, the Council may cause the said huts or sheds to be demolished or such operations to be performed in respect of such huts or sheds as it may deem necessary to prevent such risk.