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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(4) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(4)If such owner fails to carry out any such work to the satisfaction of the Executive Officer before the date fixed, or at any time expresses in writing to the Executive Officer his inability to do so, the Executive Officer may himself get the work carried out and the expenses incurred by the Executive Officer for the purpose shall be recovered from the owner.