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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Madhya Pradesh - Subsection

Section 253(3) in The M.P. Land Revenue Code, 1959

(3)Where the Sub-Divisional Officer passes an order imposing a penalty under this section, he may direct that the whole or any part of the penalty may be applied to meet the cost of such measures as may be necessary to prevent loss or injury to the public owing to such contravention, breach or non- observance.