Section 103 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
103. Prohibition against removal of obliteration notice.
- Any person w ho without authority in that behalf removes, destroys, defaces or otherwise obliterates any notice exhibited or any sign or mark erected by, or under the order of a Panchayat or tiny of its officers shall on conviction be punished with i fine which may extend to fifty rupees.
