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[Cites 0, Cited by 1] [Entire Act]

State of Madhya Pradesh - Section

Section 412 in The M.P. Municipal Corporation Act, 1956

412. Prohibition of removal of marks.

- No person shall remove any mark set up tor the purpose of indicating any level, measurement or direction necessary to the execution of works authorised by this Act or by any rule or bye-law made thereunder.Construction of references