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[Cites 0, Cited by 0] [Section 322] [Entire Act]

State of Madhya Pradesh - Subsection

Section 322(3) in The M.P. Municipal Corporation Act, 1956

(3)Without prejudice to the action under sub-section (2), the Commissioner notwithstanding anything contained in this Act, may after giving such notice as may be prescribed, cause to be removed any obstruction or encroachment as described in clause (a) and (b) of sub-section (1).